Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(a) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(a)Where a woman elector cannot be identified by the identification officers appointed for the purpose by reason of her observing ,purdah, she may be required to be identified by any of her near relatives unless she otherwise satisfies the Presiding Officer of her identity.