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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1)(ii) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(ii)Have you already voted at the present election at this polling station or at any other polling station and the person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question in the affirmative and the second is in the negative; except as mentioned herein and subject to the provision ............... of the Act, every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper [x x x x].