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State of Andhra Pradesh - Section

Section 31 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

31.

Each polling station, and where a polling station has more than one polling booth, each such booth, shall contain a separate compartment in which electors can record their votes screened from observation. As far as possible, separate compartments and separate entrances and exits shall, where action is not taken under Rule 32, be provided for women electors.