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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(2)(d) in Himachal Pradesh Municipal Election Rules, 2015

(d)if the Returning Officer is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers of that box and shall follow the procedure laid down in rule 52 in respect of that polling station.