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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(2)No ballot paper shall be issued to any voter after the hour fixed for the closing of the poll except to those voters who are present at the Polling Station at the time of in the closing of the poll. Such voters shall be allowed to cast their votes even after the time for the poll is over by issuing chits duly signed by the Presiding Officer to the voters present at the time of closing of the poll.