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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(2) in Himachal Pradesh Waqf Rules, 2016

(2)Every ballot paper shall, before issue to an elector, be-
(a)stamped or shall be written on its back-
(i)the name and category of member;
(ii)the place of election.
(b)signed in full on its back by the Returning Officer.