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[Cites 0, Cited by 0] [Section 63(7)] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(7)(a) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(a)the voter may record his vote by making a mark (like V or x) anywhere in the space allotted to the candidate for whom he wants to vote. There is no particular mark required to be made; any mark can be accepted as valid so long as the intention of the voter to vote for a particular candidate is clear beyond any reasonable doubt and the identity of the voter is not disclosed by such mark;