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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Haryana - Subsection

Section 66(3) in Haryana Panchayati Raj Election Rules, 1994

(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely :-
(a)the number of the ward and name of village in case of election of Panch of Gram Panchayat, the name of village in case of election of Sarpanch or the number of ward of Panchayat Samiti or Zila Parishad, as the case may be, in case of elections of members of Panchayat Samiti or Zila Parishad ;
(b)the particulars of the polling where the ballot papers have been used ; and
(c)the date of counting.