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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(d) in The Jharkhand Agricultural Produce Markets Rules, 2000

(d)as each voter enters polling station the Presiding Officer or Polling Officer authorised by him shall check the name and other particulars of every vote with relevant entry in the list of voters.
(iv)In deciding the right of a person to obtain a ballot paper the Presiding Officer or Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the list of voters if he is satisfied that such person is identical with the voter to whom such entry relates.
(v)Votes shall be given by ballot and in person and no vote shall be received by proxy.
(vi)Every voter wishing to vote shall be furnished with a ballot paper and before a ballot paper is handed over the Polling Officer shall-