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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in The U.P. Shri Badrinath Temples Rules, 1940

(4)The voter shall then place the ballot paper in the envelope provided for the purpose and after closing it shall either hand it over in persons to the Returning Officer or send it to him by registered post, affixing thereto the necessary postage stamps. The ballot paper must reach the Returning Officer on or before the date fixed for the receipt of voting papers.