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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)Every ballot paper, which is not rejected under rule 61 shall be deemed to be valid and shall be counted after being sorted out candidate-wise :Provided that no packet containing Tendered ballot paper shall be opened out and no such paper shall be counted.