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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Mizoram - Subsection

Section 149(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)On the voter's name being called out one of the polling officers in charge of the ballot paper shall enter on the counterfoil of as many ballot papers as the voter is entitled to receive the voter's number (as given in the electoral roll) and if this has not been printed the distinctive number of the polling station. He shall then detach each ballot paper from the counterfoil and, after stamping it with the official mark, deliver if to the voter the number of ballot papers which he or she is entitled to receive.