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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(1) in Chandigarh Panchayat Election Rules, 1994

(1)If the Presiding Officer is satisfied that owing to blindness, old age or other physical infirmity an elector is unable to recognise the symbol on the ballot-paper and to insert the ballot paper in the ballot-box, the Presiding Officer shall permit the elector to take with him a companion of not less than eighteen years of age to the voting compartment for marking and putting the ballot-paper in the ballot-box on his behalf, and in accordance with his wishes. No person shall act as companion for more than once for an election.