 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
59. Manner of voting at elections.- At every election where a poll is taken votes shall be given by ballot in such manner as may be prescribed, 3[and, save as expressly provided by this Act, no votes shall be received by proxy]: 4[Provided that the votes at every election to fill a seat or seats in the Council of States shall be given by open ballot.] 1. Ins. by Act 1 of 1989, s. 9 (w.e.f. 15-3-1989). 2. Ins. by s. 10, ibid. (w.e.f. 15-3-1989). 3. Subs. by Act 24 of 2003, s. 2, for "and no votes shall be received by proxy" (w.e.f. 22-9-2003). 4. Ins. by Act 40 of 2003, s. 3 (w.e.f. 28-8-2003).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back