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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(c) in The Jharkhand Agricultural Produce Markets Rules, 2000

(c)If the Election Officer is satisfied that the ballot box has in fact been tampered with, he shall not count ballot papers contained in that box and shall follow the procedure laid down in rule 37; and