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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1) in The M.P. Farmers' Organisation Election Rules, 1999

(1)Immediately before any ballot paper is issued to an elector, the Presiding Officer shall-
(a)call upon the number, name and description of the elector as stated in the voter list, and
(b)record on its counterfoil the voters' list number of the elector as entered in the marked copy of the voters' list and obtain the signature or the thumb impression of the elector on the said counterfoil ;
Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counter-foil of that ballot paper.