Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Andhra Pradesh - Subsection

Section 76(3) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(3)On receiving the ballot paper he shall forthwith, -
(a)proceed to the voting compartment:
(b)record there his vote on the ballot paper by placing a cross mark "X" with instrument or article supplied for the purpose on or near the symbol of the candidate for whom he intends to vote.
(c)fold the ballot paper so as to conceal his vote,
(d)give it to the presiding officer who shall place it in a cover specially kept for the purpose, and
(e)leave the polling station.