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[Cites 0, Cited by 0] [Section 61B] [Entire Act]

State of Maharashtra - Subsection

Section 61B(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(3)Any reference in this rule to the left thumb of a voter, shall, in the case, where the voter has left thumb missing, be construed as a reference to any other finger of his left hand and shall, in the case where all the fingers of his left hand are missing be construed as a reference to the thumb or any other finger of his right hand and shall in the case where all his fingers of both the hands are missing, be construed as reference to such extremity of his left or right arm as he possesses.]