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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

(2)The Election Officer shall make adequate arrangements for the safe transport of the voting machine, packets and other papers for their safe custody until the commencement of the counting of votes.