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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(7) in The M.P. Farmers' Organisation Election Rules, 1999

(7)The Presiding Officer of each polling station, as soon as practicable after the close of the poll, shall in the presence of any candidate or polling agents who may be present make up the following into separate packets and seal with his own seal and the seals of such candidates or agents as may decide to affix their seals :-
(i)the tendered ballot papers;
(ii)the unused ballot papers; ,
(iii)the spoiled and returned ballot papers;
(iv)the marked copy of the electoral roll;
(v)the tendered voters' list;
(vi)the list of challenged votes with the statement or statements mentioned in sub-rule (2) of Rule 34;
(vii)counterfoils of used ballot papers; and
(viii)the ballot papers cancelled for violation of voting procedure under Rule 29.