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

State of Assam - Subsection

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

(iv)if, a member is unable to written or physically incapacitated from voting, the Officer authorised under sub-rule (1), shall at the request of the member take him to the screened compartment, ascertain his choice and accordingly mark the ballot paper and fold it and then insert it into the ballot box. The Officer shall cause such arrangement to be made as will ensure secrecy of the ballot paper.