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State of Maharashtra - Section

Section 375A in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

375A.

Where the election is held by post, the Registrar shall send, soon after the nominations have been scrutinised to each elector at his registered address (a) a voting paper bearing the name of the constituency and (b) a smaller cover bearing the name of the constituency and (c) a bigger cover on which are printed on the left half, the number of elector and the name of the constituency and form of the certificate of identity, and on the right half, the words "To the Registrar". The voter shall enclose the voting paper, duly filled in, but without the name or the signature of the voter, in the smaller cover and enclose this again in the bigger cover, sign the certificate of identity on it, get his signature attested, and send it to the Registrar so as to reach the University office before the time announced for the election.