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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3)(b) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(b)record there his vote on the ballot paper by placing a cross mark "X" with the instrument or article supplied for the purpose on or near the symbol of the candidate for whom he intends to vote.