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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)If any question arises whether an elector was present at the polling station before it was closed it shall be decided by the Presiding Officer and his decision shall be final.