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State of Rajasthan - Section

Section 45 in The Rajasthan Municipalities (Election) Rules, 1994

45. [Spoilt and returned ballot papers. [Substituted by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).]

- A voter who has] inadvertently dealt with his ballot paper in such a manner that it cannot conveniently be used as a ballot paper may in delivering it to the presiding officer and satisfying him of the inadvertence, be given another ballot paper and the ballot paper so returned and the counterfoil of such ballot paper be marked as "spoilt : cancelled" by the presiding officer.[***] [Deleted '(2) and (3)' by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).]