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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(6) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(6)After the ballot paper has been taken back, the Presiding Officer shall record on its back the words " Cancelled-Voting procedure violated " and put his signature below those words.