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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(2) in Haryana Panchayati Raj Election Rules, 1994

(2)Before rejecting any ballot paper under sub-rule (1) the Returning Officer (Panchayat) or such other officer authorised by him shall allow [each counting agent] [Substituted by Legislative Supplement Part III dated 4.11.1994.] present a reasonable opportunity to inspect the ballot paper but shall not allow him to handle it or any other ballot paper.