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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967

(1)After the scrutiny of nomination papers the Returning Officer shall, as soon as may be by a letter, either sent by registered post or delivered to the voter at his address as maintained in his office, call upon each voter to record his vote, for which purpose, he shall send a ballot paper in Form 'B' signed by himself and also an envelope bearing on the face of it the serial number of the voter and the words "Shri Badrinath and Shri Kedarnath Temple Ballot Paper" and addressed to himself. Each voter shall have a serial number and the same number shall be marked on the envelope and the ballot paper.