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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(3) in The Maharashtra District Planning Committee (Election) Rules, 1999

(3)Every ballot paper, before it is issued to a voter,-
(a)shall be stamped on the back with such distinguishing mark as the Collector may direct, and
(b)shall be signed on the backside by the Presiding Officer.