Section 61(1)(a) in Haryana Panchayati Raj Election Rules, 1994

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State of Haryana - Subsection

Section 61(1)(a) in Haryana Panchayati Raj Election Rules, 1994

(a)any ballot box used at a polling station is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer (Panchayat), or is accidentally or intentionally 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 Haryana - Subsection

Section 61(1)(a) in Haryana Panchayati Raj Election Rules, 1994