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

State of Uttar Pradesh - Subsection

Section 43(7) in U.P. State Co-operative Societies Election Rules, 2014

(7)Any contesting candidate or his authorized agent may challenge the identity of the voter before the issue of the ballot-paper on payment of fee of ten rupees for each challenge to Election Officer.