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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(1)Every elector desirous of recording his vote shall send his voting paper by registered post to the Returning Officer at his office after recording his vote thereon in the manner prescribed therein :Provided that voting papers which are not received by the Returning Officer before 12 noon on the date fixed for the purpose by the President shall be rejected.