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State of Maharashtra - Section

Section 35 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

35. Admission to polling station.

- The Presiding Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than-
(a)Polling Officers,
(b)public servants on duty in connection with the election,
(c)persons authorised by the Collector or the Returning Officer.
(d)candidates, their election agents, and subject to the provisions of rule 28, one polling agent of each candidate,
(e)a child in arms accompanying a voter,
(f)a person accompanying a blind or infirm voter who cannot move without help.
(g)such other persons as the Returning Officer or the Presiding Officer may employ for the purpose of identifying the voter.