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State of Maharashtra - Section

Section 60 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

60. [ Issue of ballot paper. [Substituted as per G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971.]

(1)Every ballot paper shall be in Form 11.
(2)The names of the candidates shall be arranged on the ballot paper in the same order in which they appear in the list of contesting candidates.
(3)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner as may be decided upon by the Collector.]