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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(4)If the Returning Officer or such other officer authorised by him, is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in Rule 62, in respect of polling station.