Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] Bombay Presidency - Subsection Section 97(4) in The Bombay Dentists Rules, 1951 (4)The voting paper shall be invalid if the marks are so placed as to render it doubtful to which candidates they are intended to apply or if more than one mark are placed against the name of any candidate.
