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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in Conduct of Elections Rules, 1961

(3)[ A tendered ballot paper shall be the same as the other ballot paper used at the polling except that-
(a)such tendered ballot paper shall be serially the last in the bundle of ballot papers issued for use at the polling station; and
(b)such tendered ballot paper and its counterfoil shall be endorsed on the back with the words "tendered ballot paper" by the presiding officer in his own hand and signed by him.]