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[Cites 0, Cited by 0] [Section 63(6)] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(6)(b) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(b)mark "E.D.B." against the name of the voter in the marked copy of the voters' list to indicate that an E.D. ballot paper has been issued to him and that he is not to be allowed to vote personally at the polling station. The serial number of the E.D. ballot paper issued to the voter shall, however, not be recorded on the marked copy of the voters' list.