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 34] [Entire Act] State of Maharashtra - Subsection Section 34(3) in The Maharashtra District Planning Committee (Election) Rules, 1999 (3)The seal used for securing ballot box shall be affixed in such manner that after the box has been closed, it is not possible to open it without breaking the seal.
