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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(4)If any ballot paper, which has been issued to a voter has not been inserted by him into any ballot box, but is found anywhere in or near the Polling Station, whether within or outside the voting compartment, it shall be deemed to have been returned to the Presiding Officer under sub-rule ,(2) and dealt with accordingly.