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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)The Presiding Officer shall thereafter fix the paper seal so signed in the space meant therefor in the ballot box and shall then secure and seal the box in such manner that the slit for the insertion of ballot paper there into remains open.