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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964

(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the polling officer, or when the search is made by a police officer, shall be kept by such officer in safe custody.