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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(4)(i) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(i)where a presiding officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the polling officer the ballot paper shall not be rejected merely on the ground of such defect;