Section 3(14)(h) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(14)(h) in The M.P. State Veterinary Council Rules, 1993

(h)Every elector desirous of recording his vote shall after filling up the declaration paper (Form V) and the voting paper (Form IV) according to the directions given in the letter of intimation (Form VI) enclose the voting paper in the voting paper cover stick up and enclose the said cover alongwith the declaration paper in the outer envelope addressed to the Returning Officer, and send that other envelope by post at the elector's own cost or by hand to the Returning Officer, so as to reach him not later than the appointed time for closure of voting on the date fixed for the poll.

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State of Madhya Pradesh - Subsection

Section 3(14)(h) in The M.P. State Veterinary Council Rules, 1993