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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(6)(i) in Assam Panchayat (Constitution) Rules, 1995

(i)the Officer as under sub-rule (1), shall cause to prepare as many ballot papers separately for each of the offices as there are members present as under clause (a) of sub-section (1) of Section 32 of the Act, in FORM-IV appended herewith in the language of the region and whereupon the names of the candidates shall be written line-wise in the order in which the proposals were made;