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State of Andhra Pradesh - Section

Section 40 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

40. Marking on ballot paper.

- An elector shall be given only one ballot paper and the Presiding Officer or the Polling Officer shall explain to the elector that the elector shall mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote.