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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

(3)When a member has received a ballot paper, he shall take the ballot paper to the voting compartment provided for the purpose and shall place a cross mark on the ballot paper with the instrument supplied for the purpose against the name of the person for who he wishes to vote; he shall, then, fold the ballot paper so that the signature facsimile of the president of the meeting may be visible and having folded Up the ballot paper in such a manner as to enable the president of the meeting to see the signature facsimile shall drop the ballot paper in the ballot box, which shall be placed in front of the president of the meeting.