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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(2)It shall not be necessary for any presiding officer or polling officer or any other officer to attest the thumb impression of the elector on the register of a voters.