Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 42 in The M.P. Nagarpalika Nirvachan Niyam, 1994

42. Ballot Box.

- Every ballot box shall, subject to general or special orders of the Election Commission, be of such design that the ballot papers can be inserted therein but cannot be withdrawn without the box being unclocked and the seal being broken.