Section 13 in The M.P. State Dental Council Rules, 1969
13. Votes to be sent by registered post.
- Every elector desirous of recording his note shall, after filling up the declaration paper and the voting paper according to the directions given in the letter of intimation enclose the voting paper in the voting paper cover, stick up the cover, enclose the cover and the declaration paper in the outer envelope addressed to the Returning Officer, and send the outer envelope by registered post at the elector's own cost to the Returning Officer, so as to reach him not later than 5 P.M. on the date fixed for the poll. An envelopes received after that day or hour, or received by unregistered post shall be rejected.
