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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(4)(ii) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.