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State of Uttar Pradesh - Section

Section 13 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

13. When a voting paper has been handed over to a voter under Rule 12 a second voting paper shall not be issued to the voter unless he satisfies the Polling Officer that his voting paper has been spoilt or mutilated or defaced in which case a duplicate voting paper may be issued to him.