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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)Every such elector shall before being supplied with tendered ballot paper affix his signature or thumb impression against the entry relating to him n a list in Form XXII.