Section 34(3)(d) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

(d)the returned ballot paper (i.e., those cancelled under Rule 30 and for violation of voting procedure under rule 24);

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