Section 3(14)(d) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(14)(d) in The M.P. State Veterinary Council Rules, 1993

(d)An elector who has not received the voting and other connected papers sent to him by the post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration in writing to that effect and request the Returning Officer not later than 15 days before the date appointed for the poll to send him fresh papers and if the papers have been spoilt papers shall be returned to the Returning Officer who shall cancel them on receipt.

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State of Madhya Pradesh - Subsection

Section 3(14)(d) in The M.P. State Veterinary Council Rules, 1993