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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)The Presiding Officer at each polling station, shall, immediately before the commencement of poll, allow the candidates, their election agents and their polling agents who may be present at such station to inspect each ballot box to be used at the poll and demonstrate to them that it is empty and bears the labels both inside and outside marked with,
(a)the serial number, if any, and name of the Ward;
(b)the serial number and name of the polling station;
(c)the serial number of the ballot box (to be filled in at the end of the poll on the label outside the ballot box only); and
(d)the date of poll.