Section 12(1)(ii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

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State of Uttar Pradesh - Subsection

Section 12(1)(ii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(ii)The Returning Officer shall reject a ballot paper if it bears any mark or writing by which the elector can be identified, or if it is a spurious ballot paper, or if it has been so damaged or mutilated that its identity as a genuine ballot paper cannot be established or if votes arc given on it in favour of more candidates than there are seats to be filled or if no votes is recorded thereon.

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State of Uttar Pradesh - Subsection

Section 12(1)(ii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961