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State of Madhya Pradesh - Section

Section 39 in The M.P. Homoeopathy Council (General) Rules, 1976

39.

After the voting is over, the President shall proceed to scrutinise the ballot papers. If there is more than one sign against one name or more than one name or there is any mark or sign on a ballot paper, by which the voter can be identified, such ballot paper shall be considered invalid and shall not be counted. The decision of the President shall be final in this respect. The valid votes shall then be counted by the President and the ballot papers arranged in respect of each candidate.