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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(5)(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(a)Where a woman elector cannot be identified by the identification officers appointed under sub-rule (1) 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.