Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(6) in The M.P. Panchayat Nirvachan Niyam, 1995 (6)In a polling station set-up for more than one ward of a Gram Panchayat, a voter shall be provided with the ballot paper meant for the ward of which he is a voter and of no other ward.
