(a)at an election in a parliamentary or assembly constituency-(i)special voters;(ii)service voters;(iii)voters on election duty; and(iv)electors subjected to preventive detention;(v)[ persons notified under clause (c) of Section 60 of the Act, including absentee voters;] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
