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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tripura - Subsection

Section 61(16) in The Tripura Co-operative Societies Rules, 1976

(16)An elector who inadvertently dealt with his ballot paper in such a manner that cannot be conveniently used as a ballot paper may, on delivering it to the Election Officer or any person authorised by him to preside over the meeting and satisfying him of the inadvertency the latter shall together with its counterfoil be marked as 'Cancelled' by the Election Officer or any person authorised by him to preside over the meeting who shall put his signature thereto.