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 27M] [Entire Act] Union of India - Subsection Section 27M(b) in Conduct of Elections Rules, 1961 (b)"proxy" means the person appointed by a classified service voter as his proxy under rule 27-N to give vote on his behalf and in his name;
