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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(9)Any voting paper which contains the signature or any writing of the voter or on which the mark is placed against more than one name or the back side of which does not contain the signature of Presiding Officer shall be invalid.