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 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2) in The Maharashtra District Planning Committee (Election) Rules, 1999

(2)After the counting of all voting papers contained in all the ballot boxes used has been completed, the Returning Officer shall cause to be sealed in separate packets with a description endorse on such packets of the voting papers counted and that voting papers rejected.