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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 168(2)(l) in The Jammu and Kashmir Representation of the People Act, 1957

(l)the manner in which Votes are to be given by a Presiding Officer, Polling Officer, polling agent or any other person, who being an elector for a constituency is authorised or appointed for duty at a polling station at which he is not entitled to vote;