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State of Andhra Pradesh - Section

Section 32 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

32. Separate Polling Station for women.

- Notwithstanding anything herein before contained, the Election Officer may, at his discretion, if a sufficient number of women suitable and willing to act as polling officers are available, provide a separate polling station for taking the votes of the women electors for any polling area or make such other arrangements as may be necessary to ensure the privacy of such electors.