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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(6) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(6)A member who has inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used a ballot paper may on delivering it to the Returning Officer and on satisfying him of the inadvertence, obtain another ballot paper so delivered, and the latter shall be marked as cancelled by the Returning Officer. Any ballot paper so cancelled shall be kept in a separate envelope set a part for the purpose. ,