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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(7) in Conduct of Elections Rules, 1961

(7)If any question arises as to the candidates to whom a particular ballot box was allotted at the poll, the returning officer shall decide such question by a reference to the symbol inside the box:Provided that-
(a)if there is no symbol inside the box, or
(b)if the symbol inside the box has been damaged or mutilated beyond recognition, or
(c)if the same symbol is found on two or more boxes used at the same polling station, the returning officer, shall, wherever possible, decide the question by reference to all relevant circumstances including the distinguishing marks on the ballot box, and where he does not consider it possible to decide the question, he shall immediately refer it to the Election Commission for its decision.