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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)A voter who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Presiding Officer and on satisfying him of the inadvertance, be given another ballot paper and the ballot paper so returned and the counterfoil of such ballot paper shall be marked "spoiled-cancelled" by the Presiding Officer.