Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Madhya Pradesh - Subsection Section 63(5) in The M.P. Nagarpalika Nirvachan Niyam, 1994 (5)Every Officer under whose care or through whom the E.D. ballot paper is sent shall ensure its delivery to the addressee without delay.
