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State of Madhya Pradesh - Section

Section 11 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

11. Voting.

(1)Every elector desirous of recording his vote shall send his voting paper by registered post to the Returning Officer at his office after recording his vote thereon in the manner prescribed therein :Provided that voting papers which are not received by the Returning Officer before 12 noon on the date fixed for the purpose by the President shall be rejected.
(2)An elector who has inadvertently dealt with his voting paper in such a manner that it cannot properly be used as a voting paper, may, on delivering it to the Returning Officer and satisfying him of the inadvertence obtain another voting paper in place of the spoilt paper and the former shall together with its counterfoil, be marked as cancelled.