Section 17 in Gujarat State Council for Physiotherapy Rules, 2013
17. Issue of duplicate voting paper.
- If any elector has not received his voting paper and covers or has inadvertently spoilt the papers or lost them, he may send to the Returning Officer at least seven days before the date fixed for the receipt of voting papers under Rule 5, a declaration to that effect-signed by himself and the spoilt papers, if any, and request the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost. When the duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" shall be made on the large cover as well as on the voting paper before issue. The Returning Officer shall cancel any spoilt papers received back from the elector.
