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[Cites 0, Cited by 0] [Section 21B(9)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(9)(d) in Andhra Pradesh Co-Operative Societies Rules, 1964

(d)The requirement of number of booths and number of voters allotted to each booth be determined by the competent election authority.