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 64] [Entire Act] State of Madhya Pradesh - Subsection Section 64(2) in The M.P. Panchayat Nirvachan Niyam, 1995 (2)Every person shall before being supplied with a tendered ballot paper affix his signatures or thumb impression against the entry' relating to him in a list in Form 14.
