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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Uttar Pradesh - Subsection

Section 443(8) in The U.P. Co-operative Societies Rules, 1968

(8)The Election Officer shall make a summary enquiry of the challenge and if after such enquiry, he is of the opinion that the challenge is not established, he shall give to the person challenged a ballot paper which shall be endorsed on the back with the words "Challenged Vote" by the Election Officer in his own hand-writing and signed by him.