Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Madhya Pradesh - Subsection Section 63(9) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (9)The Returning Officer shall keep in safe custody until the commencement of the counting of votes all envelopes containing election duty ballot papers received by him.
