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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)The Returning Officer shall provide for each polling station:-
(a)as many ballot boxes as may be necessary;
(b)a sufficient number of ballot papers and copies of the relevant part of the list of voters in respect of the polling area, the voters where of are entitled to vote at the polling station;
(c)instruments for stamping the distinguishing mark on ballot papers and articles necessary for the voters to mark the ballot papers.