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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(3)Every member wishing to vote shall be supplied with a ballot paper in Form VI bearing the seal of the Board and the signature of the Returning Officer, and on which the names of all the contesting candidates are printed or typed in English or Kannada. At the time of issuing a ballot paper to an elector, the Returning Officer shall record the serial number thereof against the entry relating to the elector in the copy of the list of members kept for the purpose.