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 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)Every ballot paper which is not rejected under Rule 68 shall be counted :Provided that no cover containing tendered ballot paper shall be opened and no such ballot paper shall be counted.