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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(i) in Indian Medicine Central Council (Election) Rules, 1975

(i)As soon all the members present and wishing to exercise the right to vote have done so, the Registrar of the University, shall, in the presence of the candidates who may be present in person, open the ballot box and intake out from it all the ballot papers, examine them and reject s invalid any ballot paper:-
(A)If it does not bear the signature of the Registrar of the University; or
(B)if the member signs his name or writes any word or makes any mark on it by which it becomes recognizable as his ballot paper; or
(C)If no vote is recorded thereon; or
(D)If there is uncertainty of the vote exercised; or
(E)If the vote has been given is favour of more than one candidate;