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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)No person, who already has a mark on his/her left forefinger, shall be supplied with any ballot paper and if any such person still persists for the supply of a ballot paper he shall be liable to be arrested and prosecuted for impersonation.