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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(2)(e) in The West Bengal Panchayat Elections Act, 2003

(e)the procedure to be followed in respect of the tender of vote by a person representing himself to be an elector after another person has voted as such electors;