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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. Nagarpalika Nirvachan Niyam, 1994

(2)No envelope in Form 19-B received by the Returning Officer after the expiry of the time fixed in that behalf shall be opened and no ballot paper contained in any such cover shall he counted.