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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(j) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(j)A voter who has inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used as a ballot paper may on returning it to the District Inspector and on satisfying him on the inadvertance obtained another ballot paper and the ballot paper so returned shall be marked "spoiled cancelled" by the District Inspector. All such cancelled ballot papers shall be kept in a separate packet.