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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)If a voter after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer and the ballot paper so returned shall be marked as "Returned, cancelled" by the Presiding Officer.