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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2) in Assam Panchayat (Constitution) Rules, 1995

(2)Such ballot paper as referred to in sub-rule (1) shall be marked as 'Cancelled' and kept in a cover set apart for the purpose and the Presiding Officer shall keep a record of all such ballot papers.