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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Andhra Pradesh - Subsection

Section 91(4) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(4)If the Returning Officer is satisfied that any voting machine has in fact been tampered with, he shall not count the votes recorded in that machine and shall report the matter to the State Election Commission.