Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(7) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(7)Such elector who has not received the voting paper and other material by post or who has lost them on receipt or who has inadvertently spoilt to the voting paper before sending to the Returning Officer may make request in writing for reissue of the same with such declaration as the case may be before seven says of the date fixed for election. He shall return, the spoilt to voting paper along with the above said request and the Returning Officer shall cancel such voting paper before issuing another voting paper.