Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Madhya Pradesh - Subsection Section 66(10) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (10)The Returning Officer shall count all the valid votes given in favour of each candidate, record the total thereof in the result sheet in Form 20 and announce the same.
