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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(6)(i) in Assam Panchayat (Constitution) Rules, 1995

(i)the Officer as under sub-rule (1), shall cause to prepare as many ballot papers as there are members present, in the FORM IV in the language of the region and whereupon the names of candidates shall be written line wise in the order in which the proposals were made;