Section 3(17)(d) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(17)(d) in The M.P. State Veterinary Council Rules, 1993

(d)A voting paper shall be invalid if-

(i)it does not bear the Returning Officer's initials or facsimile signature; or

(ii)a voter signs his name on the voting paper or writes any word on it, or make a mark on it by which it becomes recognisable as his voting paper, or

(iii)no vote is recorded thereon, or

(iv)it is void for uncertainty of the vote recorded; or

(v)the number of votes recoded thereon exceeds on the number to be elected; or

(vi)the recording of the vote has been done at a place other than provided for the purpose.

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State of Madhya Pradesh - Subsection

Section 3(17)(d) in The M.P. State Veterinary Council Rules, 1993