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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(i) in Homoeopathy Central Council (Election) Rules, 1975

(i)as soon as all the member present and wishing to exercise the right to vote have done so, the Registrar of the University, shall, in the presence of the candidate who may present in person, open the ballot box and take out from it all the ballot papers, examine them and reject as invalid any ballot paper;
(A)if it does not bear the signature of the Registrar of the University; or
(B)if the member signs his name or writes any word or makes any mark on it by which it becomes recognizable as his ballot paper; or
(C)if no vote is recorded thereon; or
(D)if there is uncertainty of the vote exercised; or
(E)if the vote has been given in favour of more than one candidates;