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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)Notwithstanding anything contained in this rule, in case a second ballot box is not used by reason of the first box getting full and counting is lo he done at the polling station itself immediately after the conclusion of the poll, it would not be necessary to seal the ballot box.