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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(1) in Himachal Pradesh Municipal Election Rules, 2015

(1)Every ballot paper, which is not rejected under rule 79 shall be deemed to be valid and shall be counted after being sorted out candidate-wise:Provided that no packet containing tendered ballot paper shall be opened out and no such paper shall be counted.