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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(1)(c) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(c)mark the name of the elector in the marked of the electoral roll to indicate that a ballot paper has been issued to him, without however, recording therein the serial number of the ballot paper issued to the elector: