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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(i) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(i)where a Returning Officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the Presiding Officer or the Polling Officer, the ballot paper shall not be rejected merely on the ground of such defect;