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State of Madhya Pradesh - Section

Section 78 in The M.P. Panchayat Nirvachan Niyam, 1995

78. Counting to be continuous.

- The Returning Officer or such other officer authorised by him, shall as far as practicable, proceed continuously with the counting of votes and shall, during any intervals when the counting has to be suspended, keep the ballot papers, packets and other papers relating to the election sealed with his own seal and the seals of such candidates or their election or counting agents as may be desirous of affixing their seals and shall cause adequate precautions to be taken for their sale custody during such intervals.