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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(4)(c) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(c)underline the entry relating to a voter in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without recording therein the serial number of the ballot paper issued to that voter :