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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Mizoram - Subsection

Section 191(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)if a person (not being entitled so do) votes more than once at the same election, all his votes shall be deemed for the purpose of this rule to be void.