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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in The Maharashtra Medical Council Rules, 1967

(1)On receipt of the [ballot paper] [Substituted by G. N. 2.8.1975.], an elector shall record his votes by putting crosses in column 3 of the [ballot paper] [Substituted by G. N. 2.8.1975.] against the names of candidates to whom he wishes to give his votes. The elector shall have as many votes as there are vacancies and can give only one vote to each candidate. The elector shall not reveal his identity on the [ballot paper] [Substituted by G. N. 2.8.1975.] by putting his signature or by any other means.