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

State of Assam - Subsection

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

(iii)the Officer as under sub-rule (1), shall thereafter handover-one such ballot paper as prepared under clause (i) of sub-rule (6) to each of the members present after putting his signature on the back of each ballot paper: He shall then instruct the members to enter the compartment one by one and put a cross mark against the name of the candidate of his choice in the ballot paper supplied, fold it and then insert it into the respective ballot box kept in front of the Officer; and