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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2) in Haryana Panchayati Raj Election Rules, 1994

(2)A tendered ballot paper shall instead of being put into the ballot box, be handed over by such person to the Presiding Officer. The Presiding Officer shall then place the ballot paper in a separate packet set apart for the purpose. At the end of the poll the packet containing all such tendered ballot papers shall be sealed. Such votes shall not be counted by the Returning Officer.