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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2)(b) in The Corporation of the City of Panaji (Election) Rules, 2004

(b)A person who fails or refuses to produce documentary evidence as required under rule 71 (4) to prove his identity shall also not be supplied with ballot paper or allowed to vote.