Section 72(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer, or is accidentally or intentionally destroyed or lost or is damaged or tampered with to such an extent, that the result of the poll at that polling station cannot be ascertained; or

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State of Madhya Pradesh - Subsection

Section 72(1)(a) in The M.P. Panchayat Nirvachan Niyam, 1995