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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(a) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(a)any entry other than that made in pursuance of sub-rule (3) of rule 40 of the Municipal Corporation of Hyderabad (Election of Mayor, Members and Election petitions) Rules, 1987, and