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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3)(a) in The Rajasthan Municipalities (Election) Rules, 1994

(a)Before issuing a ballot paper to a voter, the presiding officer shall cause a mark to be put on the left forefinger of the voter with an indelible ink :