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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Karnataka - Subsection

Section 125(1) in Karnataka Panchayat Raj Act, 1993

(1)Every person whose name appears in the voters list relating to a constituency shall, subject to the other provisions of this Act, be entitled to vote at any election which takes place in that constituency while the voters list remains in force and no person whose name does not appear in such voters list shall vote at any such election.