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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1) in The M.P. Farmers' Organisation Election Rules, 1999

(1)If owing to blindness or other physical infirmity an elector is unable to recognize the symbols on the ballot paper or to make thereon, the Presiding Officer shall record the vote on the ballot paper in accordance with the wishes of the elector, fold it so as to cancel the vote and insert it into the ballot-box.