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[Cites 0, Cited by 0] [Section 52(11)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(11)(h) in Tamil Nadu Co-operative Societies Rules, 1988

(h)If owing to blindness or other physical infirmity or illiteracy a voter is unable to mark the ballot paper, the Election Officer or the Polling Officer shall ascertain from him the candidate or candidates in whose favour he desires to vote, make the mark on his behalf and put the ballot paper in the ballot box.