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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(4) in Nagpur rules Relating to the Election of Councillors

(4)The elector shall then take the sealed cover III to the polling officer or if the elector is himself a polling officer to the Returning Officer. The elector shall place his signature at the space provided for the purpose in cover III in the presence of the polling or Returning Officer, as the case may be, who shall then attest the identity of the elector by placing his signature, date of signature and designation at the space provided on the cover for the purpose. The cover shall then be forwarded to the Commissioner who shall open it and forward the inner cover II with its seal intact to the Returning Officer concerned in a separate sealed cover bearing his signature.