Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 10 in The Maharashtra District Planning Committee (Election) Rules, 1999

10. Polling Stations.

- The Returning Officer shall provide a sufficient number of polling stations for each constituency at such places as convenient to conduct fair election. [The Returning Officer shall decide the number of voters to be attached to each polling station. The list of voters shall be displayed on the notice board of the respective polling station and offices atleast seven days before the date of poll.] [This portion was added, by G. N. of 5.5.2000.]