Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(1)The control unit and balloting unit of every voting machine used at a polling station shall bear a label marked with,-
(a)the serial number and the name of the ward;
(b)the serial number and the name of the polling station;
(c)the serial number of the unit; and
(d)the date of poll.