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 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)The control unit so sealed shall be kept in specially prepared boxes on which the election officer shall record the following particulars, namely:-
(a)the serial number and name of the ward;
(b)the particulars of the polling station where the control unit has been used;
(c)serial number of the control unit;
(d)date of poll; and
(e)date of counting.