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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)The manner of voting shall be by way of marking system. Every ballot paper shall be in such Form and in such colour as may be specified by the State Election Commission. The ballot paper shall contain the number of the candidates in serial order their names against the serial number and the symbols assigned to them.