Section 17(3) in The M.P. State Dental Council Rules, 1969
(3)A voting paper shall be invalid, if,-(a)it does not bear the Returning Officer's initials;(b)a voter signs his name or writes a word or makes any mark on it, by which it becomes recognisable as his voting papers; or(c)no vote is recorded thereon; or(d)the number of votes, recorded therein exceeds the number of vacancies to be filed; or(e)is void for uncertainty of one or more votes exercised :Provided that where more than one vote can be given on the same voting paper, if one of the marks is so placed as to render it doubtful to which candidate it is intended to apply, the vote concerned, but not the whole voting paper shall be invalid on that account.
