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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(1) in Assam Panchayat (Constitution) Rules, 1995

(1)After the identity of the voter is established, the ballot paper shall be signed by the Presiding Officer or by the Polling Officer on its back and a mark shall be made by indelible ink on the left index of the electors and then the ballot paper shall be issued to the elector.