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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(5)(f) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(f)bears the marks belonging to a ward different from that of the ballot box in which it is found; Provided that a ballot paper shall not be rejected under Clause (e) if the Election Officer is satisfied beyond reasonable doubt that the ballot paper was the one issued by the Presiding Officer of the polling station concerned.