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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)If the Returning Officer or such other officer authorised by him, is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in Rule 72, in respect of that polling station.