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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(g) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(g)the date on which and place or places at which the poll will be taken, should there be a poll and the hours during which the poll will be taken:
(i)Provided that the date on which a poll shall be taken shall be a date not earlier than the twelfth day after the date for withdrawal of candidatures:
(ii)Provided further that the total period allotted to any one day for polling at an election in a ward shall not be less than eight hours; and