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 67] [Entire Act] State of Himachal Pradesh - Subsection Section 67(2) in Himachal Pradesh Municipal Election Rules, 2015 (2)Every ballot paper shall, before issue to voter, be stamped with such distinguishing mark on its back as the Commission may direct.
