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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)The Election Officer shall then make up into separate bundles in respect of each candidate-
(i)such of the ballot papers as have been accepted as valid; and
(ii)the remaining ballot papers which have been rejected as invalid. He shall then make up both the bundles into one packet and seal the packet with his own seal. He shall also re-close and reseal each of the other packets which were opened by him and record on each such packet a description of its contents.