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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(ii) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.