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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)The Returning Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with the scaled packets containing the marked copy of the voters' list and a new ballot box.