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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of Andhra Pradesh - Subsection

Section 224(1)(d) in Andhra Pradesh Panchayat Raj Act, 1994

(d)seizure of a place for counting of votes by any person or persons, making the counting authorities surrender the ballot papers or voting machines and the doing of anything which affects the orderly counting of votes;