Section 21(2)(g) in The Presidential And Vice-Presidential Elections Act, 1952

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Union of India - Subsection

Section 21(2)(g) in The Presidential And Vice-Presidential Elections Act, 1952

(g)[ the place and hours of polling, the manner in which votes are to be given both generally and in the case of illiterate voters or voters not conversant with the language in which ballot papers are printed or voter under physical or other disability and the procedure as to voting to be followed at elections;] [ Substituted by Act 5 of 1974, Section 4 (w.e.f. 23.3.1974).]

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Union of India - Subsection

Section 21(2)(g) in The Presidential And Vice-Presidential Elections Act, 1952