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

State of Maharashtra - Subsection

Section 36(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(4)Where it is not necessary to use paper seals for securing of the ballot box the Presiding Officer shall secure and seal the ballot box in such manner that the slip for the insertion of ballot papers remains open and shall allow the Polling Agents present to affix, if they so desire, their seals.