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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)A voter who has in advertantly dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Presiding Officer and on satisfying him of the inadvertance be given another ballot paper and the ballot paper so returned and the counterfoil of such ballot paper shall be marked "spoiled-canceled" by the Presiding Officer.