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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4)(i) in Bihar Government Servant's Conduct Rules, 1976

(i)a Government 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;