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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4)(i) in The Chennai Corporation Servants Conduct Rules, 1968

(i)a Corporation servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;