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State of Andhra Pradesh - Section

Section 91 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

91. Closing of voting machines in case of booth capturing.

- Where the Presiding Officer is of opinion that booth capturing is taking place at a polling station or at a place fixed for the poll, he shall immediately close the control unit of voting machine to ensure that no further votes can be recorded and shall detach the balloting unit from the control unit and thereupon the provision of Section 343-W of the Act, in so far as they relate to booth capturing at a polling station shall apply.