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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(2)(d) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(d)the mark indicating the votes thereon is placed in such manner as to make it doubtful to which candidate the vote has been given, or