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State of Punjab - Section

Section 63 in The Punjab State Election Commission Act, 1994

63. Special procedure for preventing personation of electors.

- With a view to preventing personation of electors, provision shall be made in the rules made under this Act,
(a)for the marking with indelible ink of the thumb or any other finger of every elector who applies for a ballot paper or papers for the purpose of voting at a polling station before delivery of such paper or papers to him;
(b)for the production before the Presiding Officer or a Polling Officer by every such elector his identity card, if issued, before the delivery of a ballot paper or papers is made to him; and
(c)for prohibiting the delivery of any ballot paper to any person for voting at a polling station, if such person at the time of applying for ballot paper has such a mark on his thumb or any other finger or does not produce on demand his identity card, if issued before the Presiding Officer or Polling Officer.