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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Maharashtra - Subsection

Section 11B(2) in Nagpur rules Relating to the Election of Councillors

(2)If an elector after obtaining a voting paper decides not to use it, he shall return it to the polling officer and the voting paper so returned shall be marked as "Returned-cancelled" by the polling officer.