Section 58 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
58. [ Manner of voting at elections. [Substituted as per G. N., No. APM 2069/7757-C-1, dated 8th February, 1971.]
(1)At every election where a poll is taken, votes shall be [taken] by ballot in the matter hereinafter provided and no votes shall be [given] [Substituted for the word 'received' by G. N. of 8.2.1971.] by proxy.(2)[ Every voter shall have as many votes as there are members to be elected on behalf of the respective constituency, but he shall not have more than one vote for the candidate.] [Sub-rule (2) was substituted by G. N. of 24.9.2001.]
