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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(b) in Haryana Municipal Corporation Election Rules, 1994

(b)such tendered ballot paper and its counterfoil shall be endorsed on the back with the words "tendered ballot paper" by the Presiding Officer in his own hand and signed by him.