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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(2)As each elector enters the polling station, the presiding officer or the polling officer authorised by him in his behalf shall check the elector's name and other particulars with the relevant entry in the electoral roll and then call out the serial number, name and other particulars of the elector.