Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Madhya Pradesh - Subsection Section 67(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (1)The Returning Officer or such other officers authorised by him, may have the ballot boxes used at the polling stations of a ward, opened and their contents counted simultaneously.
