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State of Andhra Pradesh - Section

Section 65 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

65. Sealing of used ballot papers.

- The valid ballot papers of each candidate and the rejected ballot papers shall thereafter be bundled separately and the several bundles made up into a separate packet which shall be sealed with the seals of the Returning Officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals thereon, and on the packets to be sealed shall be recorded the following particulars, namely:-
(a)number of ward/name of the Gram Panchayat or Territorial Constituency of the Mandal Praja Parishad, or the Zilla Praja Parishad, as the case may be; and
(b)the date of counting.