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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in Nagpur rules Relating to the Election of Councillors

(2)One voting paper in Form I for the ward or special constituency for which such elector is entitled to vote and two covers in Forms II and III hereinafter referred to as covers II and III. respectively shall on application of the elector concerned be forwarded by the Commissioner to such elector on or before the date fixed for recording votes.