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[Cites 0, Cited by 0] [Section 70N(6)] [Section 70N] [Entire Act]

State of Haryana - Subsection

Section 70N(6)(c) in Haryana Municipal Corporation Election Rules, 1994

(c)After the voter has recorded his vote and made a declaration in Form 13, he shall return the postal ballot paper and declaration to the Returning Officer in accordance with the directions contained in Form 16 so as to reach the Returning Officer before the time fixed for the commencement of counting of votes.