Section 32(1)(ii) in The M.P. Farmers' Organisation Election Rules, 1999

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1)(ii) in The M.P. Farmers' Organisation Election Rules, 1999

(ii)Have you already voted at the present election at this polling station or at any other polling station? And the person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question or questions put to him/her in the affirmative to the first and in the negative to the second or such questions. Except as mentioned herein, every person whose name is found on the voters' list shall be entitled to be supplied with a ballot paper.

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State of Madhya Pradesh - Subsection

Section 32(1)(ii) in The M.P. Farmers' Organisation Election Rules, 1999