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State of Goa - Section

Section 39 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

39. Return of Ballot paper.

- If any elector, after obtaining a Ballot paper for the purpose of casting his vote, decides not to use the same or to cast his vote, he shall return the Ballot paper so issued to him, to the Presiding Officer and the Ballot paper so returned shall then be marked by the Presiding Officer as "cancelled" on account of such return and kept in a separate cover.