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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)II any ballot paper, which has been issued to a voter not been inserted by him into any ballot box, but is found anywhere in or near the polling station, whether within or outside the voting compartment, it shall be deemed lo have been returned to the Presiding Officer under sub-rule (2) and dealt with accordingly.