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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)Each polling station shall be furnished with one or more compartment called "voting compartment" in which voters can, one after another, cast their votes screened from observation, and no voter shall be allowed to enter such voting compartment when another voter is inside the same for the purpose of recording his vote.