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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(5) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(5)If an elector to whom a ballot paper has been issued refuses, after warning given by Presiding Officer to observe the procedure laid down in sub-rule (2) the ballot paper issued to him shall, whether he has recorded his vote therein or not, be taken back from him by the Presiding Officer or Polling Officer under the direction of the Presiding Officer.