Section 47(1)(a) in The Maharashtra District Planning Committee (Election) Rules, 1999

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State of Maharashtra - Subsection

Section 47(1)(a) in The Maharashtra District Planning Committee (Election) Rules, 1999

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer or is accidently destroyed or lost: or is damaged or tampered with, to such an extent, that the result of the poll at that polling station cannot be ascertained, or

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State of Maharashtra - Subsection

Section 47(1)(a) in The Maharashtra District Planning Committee (Election) Rules, 1999