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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)When an adjourned poll is recommended under sub-section (2) of Section 58 of the Act, the electors who have already voted at the poll so adjourned shall not be allowed to vote again.