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[Cites 0, Cited by 0] [Section 13E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13E(4) in The U.P. Municipalities Act, 1916

(4)No person shall at any election vote in the same ward more than once, notwithstanding that his name may have been registered in the electoral roll for that ward more than once, and if he does so vote, ail his votes in that ward shall be void.