Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Chattisgarh - Subsection Section 60(5) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995 (5)No person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.
