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[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)Canvassing of votes by any person on the date of poll at the place where elections are to be conducted shall be prohibited. The Election Officer shall determine the limits 200 mts. or more from the booth for prohibiting canvassing as per the public exigency and law and order situation and announce it or get it announced before commencement of the poll.