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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The Presiding Officer at each polling station shall immediately before the commencement of the poll, allow inspection of each ballot box, to be used at the poll, by the candidates, their election agents or polling agents, who may be present at such station and demonstrate to them and to all other persons present, that it is empty.