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 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(7) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(7)If a Pradhan after obtaining any ballot paper for the purpose of recording his vote decides not to use the same, he shall return the ballot paper to the Returning Officer who shall mark it "Returned and cancelled" and keep it in an envelope.