Section 52(15)(a) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(15)] [Section 52] [Entire Act]

(a)A ballot paper shall be rejected,-

(i)if it bears any mark or writing by which the voter can be identified, or

(ii)if no vote is recorded thereon, or

(iii)if votes are given on it in favour of more candidates than the number of members to be elected, or

(iv)if ballot paper is not the one issued by the Election Officer or the Polling Officer, as the case may be, or

(v)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been cast, or

(vi)if it does not bear the seal and signature of the Election Officer, or

(vii)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established, or

(viii)if it is not the relevant ballot paper:

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