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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(6) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(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.