Legal Document View

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
[Cites 0, Cited by 0] [Section 54(8)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(8)(a) in Conduct of Elections Rules, 1961

(a)[ if it bears any mark (other than the mark to record the vote) or writing by which the elector can be identified; or] [ Inserted by S.O. 5573, dated 23.12.1971.]
(aa)[] [ Clause (a) reletterd as Clause (aa) by S.O. 5573, dated 23.12.1971.][if no vote is recorded thereon; or [Inserted by S.O. 3662, dated 12.10.1964. ]