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State of Maharashtra - Section

Section 371 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

371.

(1)Each elector shall have one transferable vote.
(2)An elector in recording his vote :-
(a)must place on his voting paper the figure 1 opposite the name of the candidate for whom he votes in the column of "order of preference".
(b)may, in addition indicate the order of his choice or preference for as many other candidates as he placing by placing against their respective names the figures 2, 3, 4 and so on, in consecutive numerical order.