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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)No person, who already has a mark on his forefinger, shall be supplied with any ballot paper and if any such person still persists for the supply of a ballot paper he shall be liable to be arrested and prosecuted for impersonation.