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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(1) in The M.P. Panchayat Nirvachan Niyam, 1995

(1)The Presiding Officer shall close a polling station at the hour fixed in that behalf under clause (d) of Rule 28 and shall not thereafter admit any voter into the polling station :Provided that all voters present at a polling station before it is closed shall be allowed to cast their votes.