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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(3)(c) in The Bihar Municipal Election Rules, 2007

(c)persists in doing any act with a view to remove such mark after it has been put; he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.