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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(1)Every ballot paper which is not rejected under Rule 68 "hall be counted:Provided that no cover containing tendered ballot paper shall be opened and no such ballot paper shall be counted.