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[Cites 0, Cited by 0] [Section 17A(2)] [Section 17A] [Entire Act]

State of Maharashtra - Subsection

Section 17A(2)(i) in Nagpur rules Relating to the Election of Councillors

(i)where a Returning Officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the polling officer, the voting paper shall not be rejected merely on the ground of such defect;