Section 72(1)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

(c)mark the name of the elector in the marked copy of the electoral roll to indicate that he has been allowed to vote.

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