Section 2(1)(g) in Conduct of Elections Rules, 1961
(g)[ "Form" means a Form appended to these rules and in respect of any election in a State, includes a translation thereof in any of the languages used for official purposes of the State;] [ Substituted by S.O. 3450, dated 9.11.1966.](gg)[ "marked copy of the electoral roll" means the copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election;] [ Substituted by S.O. 5573, dated 23.12.1971.]