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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)The Election Officer shall provide the Presiding Officer of the polling station at which such adjourned poll is held, with sealed packet containing the marked copy of the electoral roll, register of voters in Form XXI and a new voting machine.