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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(5)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(b)Every member wishing to vote shall be supplied with a voting paper initiated by the president of the meeting and containing the names of the candidates whether typewritten or cyclostyled in English, in alphabetical order with some space between one name and another. The members shall, then, proceed to the place set apart for the purpose of voting and there put the mark 'X' against the name of the candidate or candidates for whom he wishes to vote. He shall then, fold up the voting paper so as to conceal his vote and, after showing to the president, the president's initials, deposit the same in a ballot box placed in the view of the president and so constructed that the paper may be placed therein, but not extracted therefrom without the box being opened.