Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(h) in Andhra Pradesh Co-Operative Societies Rules, 1964

(h)Every voter who desires to exercise his right of vote shall be supplied with a ballot paper, which may be either printed, typed or cyclostyled. The ballot paper shall bear the seal of the society and also the [signature of the Presiding Officer] [Substituted for 'signature of the Election Officer' by G.O.Ms. No. 356, A&C (Coop. IV), dated 5-9-2005.]. The ballot paper shall be in form-VIII as appended to these rules;