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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in Chandigarh Panchayat Election Rules, 1994

(2)A postal Ballot Paper shall be sent by the post under certificate of positing to the Elector by the concerned Returning Officer five days before the date of actual poll to voters who apply for the same. The elector will mark the ballot paper as per instructions of the Commission as per his choice and return the same in sealed cover to the Returning Officer so that the postal ballot paper reaches the Returning Officer on or before the commencement of counting of voters.