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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in The U.P. Shri Badrinath Temples Rules, 1940

(1)After the scrutiny of nomination papers the Returning Officer shall, as soon as may be, by a letter, either sent by registered post or delivered to the voter at his address as maintained in the office of the Returning Officer, call upon each voter to record his vote and along with it send a ballot paper in Form B signed by himself and also an envelope bearing on the face the serial number and the words "Shri Badrinath Temple Ballot Paper," but addressed to himself. Each voter shall have a serial number and the same number shall be marked on the ballot paper.