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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(a) in The Jharkhand Agricultural Produce Markets Rules, 2000

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Election Officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent that the result of the poll at that polling station or place cannot be ascertained; or