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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3)(d) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

(d)Give it to the presiding officer who shall place it in a cover specially kept for the purpose; and