Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(8) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(8)If any envelope containing an election duty ballot paper is received by the Returning Officer after the expiry of the time fixed under clause (e) of Rule 21, he shall note thereon the date and lime of its receipt and shall keep all such covers together in a separate packet.