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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(1)Unless the instructions contained in these rules as regard the manner of voting are complied with and the necessary particulars filled in, the ballot paper shall be invalid.