Section 12(3) in Rules of the Assam Dental Council
(3)The Returning Officer shall sign and send by registered post to each elector such voting paper; provided that-(a)such a voting paper shall also be supplied to any elector on his applying to the Returning Officer for the same at any time before the date appointed for the counting of votes,(b)no election shall be invalidated by reason of the non-receipt by an elector of his voting paper.
