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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(8)(e) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(e)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or