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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(1)(c) in Arunachal Pradesh Municipal Elections Act, 2009

(c)for prohibiting the delivery of any ballot paper to any person for voting at a polling station if, at the time such person applied for such paper, he has already such a mark on his thumb or any other finger or does not produce on demand his identity card before the Presiding Officer or a Polling Officer of the polling station.