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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35A(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(1)Notwithstanding anything contained in these Rules, in the Postal Ballot Papers and in the Ballot Papers used for conduct of poll at polling stations with Ballot Boxes or Electronic Voting Machines (EVMs), provision shall be made for ,None of the Above, (NOTA) option for the benefit of those electors who may wish to exercise their option of not voting to any of the candidates in the fray. The last panel of the ballot paper below the last candidate shall be earmarked for ,None of the Above, (NOTA) option.