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

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(2)An elector who has inadvertently dealt with his voting paper in such a manner that it cannot properly be used as a voting paper, may, on delivering it to the Returning Officer and satisfying him of the inadvertence obtain another voting paper in place of the spoilt paper and the former shall together with its counterfoil, be marked as cancelled.