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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(3)Any reference in this rule to the left thumb of a voter shall, in the case where the voter has left thumb missing, be construed as a reference to any other finger, of his left hand and shall, in the case where all the fingers of his left hand are missing, be construed as a reference to the thumb or any other finger of his right hand, and shall, in the case where all the fingers of both the hands are missing be construed as reference to such extremity of his left or right arm as he possesses.