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 10A] [Entire Act] State of Maharashtra - Subsection Section 10A(3) in Nagpur rules Relating to the Election of Councillors (3)Every voting paper shall, before issue to an elector, be stamped with such distinguishing mark as the Commissioner may direct.
