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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(4) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(4)The Presiding Officer shall open the sealed packet in the presence of the polling agents present and use the marked copy of the electoral roil for making the names of the electors who are allowed to vote at the adjourned poll.