Section 34(3)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

(a)the unused ballot paper (i.e., those with the signature of the Presiding Officer and without the signature of the Presiding Officer);

Legal Document View