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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(3)A tendered ballot paper shall be the same as the other ballot papers used at the polling except that it shall be-
(a)serially the last in the bundle of the ballot-papers issued for use of the polling station; and
(b)endorsed on the back of the ballot paper and its counterfoil with the words "Tendered ballot paper" by the Presiding Officer in his own hand duly signed by him.