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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(12) in U.P. State Co-operative Societies Election Rules, 2014

(12)Every such person shall before being supplied with a tendered ballot-paper, sign his name or affix his thumb-impression if he is illiterate, against the entry relating to him in a list in the specified form.