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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(4) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(4)Where it is not necessary to use paper seals for securing the ballot box, the Presiding Officer shall secure and seal the ballot box in such a manner that the slit for the insertion of ballot papers, remains open and shall allow the Polling Agents present to affix, if they so desire, their seals.