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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Kerala - Subsection

Section 131(a) in Kerala Municipality Act, 1994

(a)the thumb or any other finger of every elector who applies for a ballot paper or ballot papers for the purpose of voting at a polling station shall be marked with indelible ink, in such manner as may be prescribed, before delivery of such paper or papers to him;