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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)The Voting machines kept in the custody of the Collector and District Election authority or the Officer authorized by him shall be retained in tact for such period as the State Election Commission may direct and shall not be used at any subsequent election without previous approval of the State Election Commission.