3. Amendment of section 15.
In section 15 of the principal Act, for clause (i), the following clause shall be substituted, namely:
"(i) is not registered as an elector in the electoral roll for a ward, or"
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3. Amendment of section 15. In section 15 of the principal Act, for clause (i), the following clause shall be substituted, namely: "(i) is not registered as an elector in the electoral roll for a ward, or" |
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