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 23] [Entire Act] State of Maharashtra - Subsection Section 23(5) in The Maharashtra Medical Council Rules, 1967 (5)If the mark (x) is so placed as to make it doubtful to which candidate the elector has given his vote, the vote shall be deemed to be invalid [* * *] [Deleted by G.N. dated 2-8-1975.].
