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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(6) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(6)[ All valid ballot papers shall be bundled together and kept alongwith the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-
(a)the name of the Municipality and the nomenclature of the seat to which the ballot papers relate, such as Mayor, President or Councillor.
(b)The number of ward in the case of election of a Council.
(c)The number of the polling station where the ballot papers have been used; and
(d)The date of Counting,]