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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(3) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(3)The Presiding Officer shall be at liberty to refuse to deliver a ballot paper to any person for voting at the polling station if at the time such person applies for a ballot paper has already an indelible ink mark referred in sub-rules (1) and (2).