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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(17) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

(17)Every street vendor/voter who desires to exercise his right to vote shall be supplied with a ballot paper in Form-E containing the names of contesting candidates arranged in the English Alphabetical order, which shall be either printed, type written or cyclostyled, according to convenience. The ballot paper shall also bear the seal of the Town Vending Committee and the initials of the returning officer. The ballot paper shall contain a column for the voter to inscribe a mark [x] against the names of persons to whom he wants to vote.