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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

(4)Without prejudice to the provisions of sub-rule (3), the Election Officer may, with the previous approval of the State Election Commission, provide one common voting machine for two or more polling stations located in the same premises.