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State of Maharashtra - Section

Section 17 in Nagpur rules Relating to the Election of Councillors

17. [ [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.]

(1)The Returning Officer may have the ballot boxes used at more than one polling station opened and their contents counted simultaneously.
(2)Before any ballot box is opened at a counting table, the counting agents present at the table, shall be allowed to inspect the seal affixed thereon and to satisfy themselves that it is intact.
(3)The Returning Officer shall satisfy himself that none of the ballot boxes has in fact been tampered with.