Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (1)The voting at an election shall be by ballot or by electronic voting machine, and no votes shall be received by proxy.
