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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(4) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council (4)The ballot shall be so constructed that the ballot paper may be placed therein, but not extracted therefrom without the box being opened.
