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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(3) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(3)Every ballot paper shall before issue to a voter be-
(a)Stamped with such distinguishing mark as the District Co-operative Election Officer may direct ; and
(b)Signed in full on its back by the Presiding Officer.