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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)Every ballot paper before it is issued to a voter and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the Commission may direct, and every ballot paper, before it is issued, shall be signed in full in its back by the Presiding Officer.