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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Punjab - Subsection

Section 139(2)(d) in The Punjab State Election Commission Act, 1994

(d)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;