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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(2)(d) in The Corporation of the City of Panaji (Election) Rules, 2004

(d)the name of the elector shall be marked; in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him alongwith the serial number of the ballot paper issued to that elector.