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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(2) in Himachal Pradesh Waqf Rules, 2016

(2)If an elector, after obtaining a ballot paper decides not to use it, he shall return it to the Returning Officer, and the ballot paper so returned and the counterfoil of such ballot paper shall be marked as "Returned cancelled" by the Returning Officer.