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

State of Assam - Subsection

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

(iv)if, a member is unable to write or physically incapacitated from voting, the Officer 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, fold it and then insert it into the concerned ballot box. The said Officer shall cause such arrangement to be made as will ensure secrecy of the ballot paper.