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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)If a voter after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer, and ,the ballot paper so returned shall be marked as "returned-cancelled" by the Presiding Officer.