Section 19 in The Maharashtra Medical Council Rules, 1967
19. Issue of Duplicate [Ballot Paper] [Substituted by G. N. 2.8.1975.].
- If any elector has not received his [ballot paper] [Substituted by G. N. 2.8.1975.] and covers or has inadvertently spoilt the papers or lost them, he may send to the Returning Officer at least seven days before the date fixed for receipt of [ballot paper] [Substituted by G. N. 2.8.1975.] under rule 7 a declaration to that effect signed by himself and the spoilt papers, if any, and require the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost. When duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" made on the larger cover and on the [ballot paper] [Substituted by G. N. 2.8.1975.] issued. The Returning Officer shall cancel any spoilt papers received back from the elector.
