Section 71A(1)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

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State of Maharashtra - Subsection

Section 71A(1)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent, that the result of the poll at the polling station cannot be ascertained, or

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State of Maharashtra - Subsection

Section 71A(1)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967