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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(1) in Haryana Municipal Corporation Election Rules, 1994

(1)An elector who has inadvertently 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 inadvertence be given another ballot paper, and the ballot paper so returned and the counterfoil of such ballot paper shall be marked "Spoilt cancelled" by the Presiding Officer.