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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(iii) in The Bar Council of Bihar Election Rules, 1968

(iii)If a voter after obtaining any Ballot Paper for the purpose of recording his vote decides not to use the same, he shall return the Ballot Paper to the Presiding Officer and the Ballot so returned shall be marked as cancelled and kept in the Packet referred to sub-rule (ii).