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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(5) in Gujarat State Council for Physiotherapy Rules, 2013

(5)If the mark '(X)' (cross mark) is so placed as to make it doubtful to which the elector has given his vote, such vote shall be deemed to be invalid; and the voting paper shall be treated as invalid.