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[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(iii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(iii)If a person representing himself to be a particular voter applies for a ballot paper, and it is found that another person has already voted as that particular voter, the Presiding Officer [/Election Officer] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] may put such questions relating to his identity and if he is satisfied as to the identity of the voter, then such person will be entitled to receive the ballot paper after signing his name against the entry relating to him in a Form-X (B). This will be called a tendered ballot paper. The tendered ballot paper shall be serially the last in the bundle of the Ballot Papers issued for use at the polling station. The Presiding Officer z[/Election Officer) shall endorse on the back of ballot paper with his own hand writing with words "Tendered Ballot Paper" and then sign. The voter may then mark the tendered ballot paper in the voting compartment and the ballot paper shall be given to the Presiding Officer [/Election Officer] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] who shall place it in a cover specially kept for the purpose.