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] [Entire Act] State of Maharashtra - Section Section 58A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 58A. [ Manner of Voting. [Section 58A was inserted by Maharashtra 20 of 2005, Section 6.] - The voting at an election of the members shall be by ballot or by electronic voting machine and no votes shall be received by proxy.]
