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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(4) in Haryana Panchayati Raj Election Rules, 1994

(4)If any ballot paper, which has been issued to a voter has not been inserted by him into any ballot box, but is found anywhere in or near the polling station, whether within or outside the voting compartment it shall be deemed to have been returned to the Presiding Officer under sub-rule (2) and dealt with accordingly.