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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(8) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(8)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken back under sub-rule (5) may be liable, the vote, if any recorded on such ballot papex shall not be counted.