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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3) in The M.P. Panchayat Nirvachan Niyam, 1995

(3)The Presiding Officer shall follow, as far as practicable, the provisions of Rules 66 to 69 in the matter of sealing the ballot boxes and other packets. Preparation of accounts 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 28.