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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(3)If any objection is made to any voting paper on the ground that it does not comply with instructions therein, or to the rejection by the Returning Officer of a voting paper, it shall be decided at once by the Returning Officer whose decision shall be final subject to the provisions of Regulation 23.