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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(4)If the Returning Officer is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in Rule 51 in respect of that polling station.