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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(4)(c) in Himachal Pradesh Municipal Election Rules, 2015

(c)Such other questions as he may deem fit or necessary and the voter shall not be supplied with a ballot paper unless he answers the first question in the affirmative and the second question in the negative or he refuses to answer any other question put to him in pursuance of this rule.