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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(2) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(2)If a voter after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer and the ballot paper so returned shall be marked as 'Returned cancelled' by the Presiding Officer.