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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(7) in The M.P. Farmers' Organisation Election Rules, 1999

(7)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken back under sub-rule (5), may be liable and the vote, it any recorded on such ballot paper shall not be counted.