Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)If the said declaration is not found, or has not been duly signed and attested, or is defective or if the serial number of the ballot paper as entered in it differs from the serial number endorsed on the envelope in Form 19-A that cover shall not be opened, and after making an appropriate endorsement thereon, the Returning Officer shall reject the ballot paper therein contained.