Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(4) in The Orissa Panchayat Samiti Election Rules, 1991

(4)In the case of a member who is physically incapacitated or is blind the Election Officer shall at the request of such member take him to the place set apart for voting, ascertain his choice, accordingly, mark the voting paper, fold it up so as to maintain secrecy and deposit it in the ballot box.