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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

(2)Any ballot paper-
(i)which contains the signature or writing of any of the members; or
(ii)on which the member has made cross marks against the names of more than one candidate, shall be rejected as invalid.