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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Goa - Subsection

Section 79(3)(g) in The Corporation of the City of Panaji (Election) Rules, 2004

(g)If, owing blindness or physical infirmities, such voter is unable to record his vote without assistance; the Presiding Officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 77 for recording the vote in accordance with his wishes.