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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(3)If owing to physical incapacity or want of knowledge of Hindi a Pradhan is unable to make a mark on the ballot paper or to read it, the Returning Officer shall on being so requested by the Pradhan record the vote in the ballot paper according to the direction of the Pradhan. The Pradhan shall then himself or with the assistance of the Returning Officer put the ballot paper folded up into the ballot box. The Returning Officer shall have this done with as much secrecy as is feasible and shall keep a brief record of each such instance without indicating the manner in which the votes has been cast.