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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(3) in Haryana Panchayati Raj Election Rules, 1994

(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the voters list, if he is satisfied that such person is identified with the voter to whom such entry relates.