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[Cites 0, Cited by 15] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(4) in The Representation of the People Act, 1951

(4)No person shall at any election vote in the same constituency more than once, notwithstanding that his name may have been registered in the electoral roll for the constituency more than once, and if he does so vote, all his votes in that constituency shall be void.