Section 372 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

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A voting paper is invalid if

(a)the figure 1 standing alone, indicating a first preference, is not placed;

(b)the figure 1 standing alone, indicating a first preference, is placed opposite the names of more than one candidate;

(c)the figure 1 standing alone, indicating a first preference and some other figures are placed opposite the name of the same candidate;

(d)it cannot be determined for which candidate the first preference of the voter is recorded;

(e)in an election by ballot any mark is placed by the voter by which he may afterwards be identified;

(f)there is any erasure or alteration in the figures indicating the voter's preference.

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