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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(3)[ Every ballot paper shall before issue to a voter be-
(a)stamped with such distinguishing mark as the Collector may direct, and
(b)signed in full on its back by the Presiding Officer.