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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(3) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001 (3)The polling agents present at the polling station, who desires to affix their seals, shall also be permitted to do so.
