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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)The Presiding Officer shall follow, as far as practicable, the provisions of Rules 63 to 66 in the matter of sealing the ballot boxes and other packets, preparation of account of ballot papers and delivery of the ballot boxes and other polled material, in the case of the adjourned poll, as if the poll were closed at the hour initially fixed in that behalf under Rule 26.