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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Andhra Pradesh Farmers Management of Irrigation Systems Rules

(3)The Polling Officer shall be at liberty to refuse to deliver a ballot paper to any person for voting at the polling station if at the time such person applies for a ballot paper has already an indelible ink mark referred to in sub-rules (1) and (2).