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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)Where it becomes necessary lo use a second ballot box by reason of the first box getting full, the first box shall be closed, sealed and secured as provided in sub-rules (1) and (2) before another ballot box is put into use.