Section 67(3) in The M.P. Panchayat Nirvachan Niyam, 1995
(3)[ [If counting of votes is not conducted at the polling station, then] [Inserted by Notification No. F-1-40-XXII-P-2, dated 10-4-2002.] (he Presiding Officer shall furnish to every candidate or his polling agent, present at the close of the poll a true copy of the entries made in the relevant ballot paper account after obtaining a receipt therefor and shall also attest it as a true copy.]
