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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(6) in The Maharashtra Medical Council Rules, 1967

(6)If any elector has given more than one vote to any candidate, only one of such votes given shall be taken to be valid, provided that the [ballot paper] [Substituted by G. N. 2.8.1975.] is other wise not invalid.