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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(9) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(9)A vote recorded on an E.D. ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.