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State of Maharashtra - Section

Section 15 in Nagpur rules Relating to the Election of Councillors

15.

The packets shall be accompanied by a statement made by the polling officer, showing the number of voting papers entrusted to him and accounting for them under the head of the voting papers in the ballot box [unused, cancelled and tendered] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.] voting papers and voting papers dealt with under rule 13.