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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Goa - Subsection

Section 86(b) in Goa Co-operative Societies Rules, 2003

(b)The voter shall make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate or candidates for whom he intends to vote, so however that, no part of any mark so made shall appear in the space provided for other candidates. The voter shall, thereafter, fold the marked ballot paper, so as to conceal his vote and insert the folded ballot paper into the ballot box and without undue delay, leave the polling station.