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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(2)Every, such elector shall before being supplied with tendered ballot paper affix his signature or thumb impression against the entry relating to him in a list in Form-II as prescribed in the Municipal Corporation of Hyderabad (Election of Mayor, Members and Election petitions) Rules, 1987.