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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(i) in M.P. Panchayat Services (Conduct) Rules, 1998

(i)a Panchayat 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;