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 27] [Entire Act] State of Uttarakhand - Subsection Section 27(2) in Uttrarakhand Waqf Rules, 2017 (2)Every ballot paper shall, before issue to an elector, be -(a)stamped or shall be written on its back -(i)the name and category of member;(ii)the place of election;(b)signed in full on its back by the Returning Officer.
