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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(7) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the elector's name in the register of voters in Form XXI by the presiding officer under his signature.