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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(6)(iv) in Assam Panchayat (Constitution) Rules, 1995

(iv)if, a member is unable to write or physically incapacitated from voting, the Deputy Commissioner shall, at the request of the member, take him to the screened compartment, ascertain his choice and accordingly mark the ballot paper, fold it and then insert it in the concerned ballot box. The Deputy Commissioner shall ensure secrecy of the ballot paper.