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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tripura - Subsection

Section 61(14) in The Tripura Co-operative Societies Rules, 1976

(14)If owing to physical infirmity or illiteracy, a member is unable to mark the ballot paper, the Election Officer or any person presiding over the meeting shall ascertain from him the candidate or candidate in whose favour he desires to vote, put the mark on his behalf and insert the ballot paper into the ballot box.