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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4) in The M.P. State Dental Council Rules, 1969

(4)If a poll is found necessary, the Returning Officer shall, two weeks before the date appointed therefor, send by registered post to each elector a letter of intimation in Form IV in Appendix I together with a numbered declaration paper in Form II, a voting paper in Form III containing the names of the candidates in alphabetical order and bearing the Returning Officer's initials or fascimile signature, a voting paper cover addressed to him (The Returning Officer) and an outer cover also addressed to him.