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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(b) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(b)fails or refuses to produce his identity card as required by sub rule (3) of Rule 9 he shall not be allowed to vote.