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State of Maharashtra - Section

Section 20 in The Maharashtra Medical Council Rules, 1967

20. Delivery of [Ballot Paper] [Substituted by G. N. 2.8.1975.] to Elector in Person.

- Any elector whose [ballot paper] [Substituted by G. N. 2.8.1975.] is returned undelivered may apply to the Returning Officer in person for such [ballot paper] [Substituted by G. N. 2.8.1975.] before the date fixed for receipt of [ballot papers] [Substituted by G. N. 2.8.1975.] under rule 7 and take delivery of the [ballot paper] [Substituted by G. N. 2.8.1975.] after satisfying the Returning Officer of his identity and giving a receipt.