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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Maharashtra - Subsection

Section 11B(1) in Nagpur rules Relating to the Election of Councillors

(1)An elector who-has inadvertently dealt with his voting paper in such manner that it cannot be conveniently used as a voting paper may, on returning it to the polling officer and on satisfying him of the inadvertence. be given another voting paper, and the voting paper so returned shall be marked "Spoilt-cancelled" by the polling officer.