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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(6)On or before such date as may be fixed by the President for the purpose, the Returning Officer shall send by registered post to each elector a voting paper in Form III signed by the Returning Officer :Provided that no election shall be invalidated by reason of the non-receipt by an elector, of his voting paper.