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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(1)All voting machines used at an election shall be kept in the custody of the concerned Collector & District Election Authority or the Officer authorized by him.