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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(1)On the date and at all the time appointed under Rule 7(1) the Returning Officer shall scrutinize the ballot papers received on or before the date fixed, reject the invalid ones, count the valid ones, declare the result then and there and report it to the Secretary to Government in the Public Health Department. Only the candidates, their proposers and/or seconders may be present at the time of the counting of votes.