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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(2)(d) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(d)does any act in order to remove any such mark after it has been put, he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.