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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(3) in The Maharashtra District Planning Committee (Election) Rules, 1999

(3)The Returning Officer shall allow the candidates and their Ejection Agents, who may be present reasonable opportunity to inspect all voting papers, which in the opinion of the Returning Officer, are liable to be rejected, but shall not allow them to handle those or any other voting papers. The Returning Officer shall on every voting paper which is rejected endorse the letter "R". If any candidate or his Election Agent questions the correctness of the rejection of any voting paper, the Returning Officer shall also record briefly on such voting paper the grounds for its rejection.