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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)It shall not be necessary for any Presiding Officer or polling officer or any other officer to attest the thumb impression of the elector on the register of voters.