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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(2)(d) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(d)does any act in order to remove any such mark after it has been put he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.