Section 2(r) in The West Bengal Municipal Elections Act, 1994
(r)"sign", in relation to a person who is unable to write his name, means to authenticate in such manner as may be prescribed;(rr)[ "voting machine" means any machine or apparatus, whether operated electronically or otherwise, used for giving, or recording of, votes, and any reference to a ballot-box or ballot-paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed to include a reference to a voting machine used at any election;] [Clause (rr) inserted by W.B. Act 9 of 2000, w.e.f. 21.2.2000.]
