Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Chattisgarh - Subsection Section 63(10) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994 (10)A voter against whose name "E. D. B." is marked in the marked copy of the voters' list, shall not be issued a ballot paper at a polling station.
