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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955

(2)An elector who has inadvertently dealt with his voting paper may, on delivering it to the Returning Officer and satisfying him of the inadvertence, obtain another voting paper in place of the spoilt paper and the latter shall together with its counterfoil be marked as cancelled.