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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)The Returning Officer or such authorised officer shall make adequate arrangements for the safe transport of all ballot boxes, packets and other papers and for their safe custody until the commencement of the counting of votes.