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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(1)(b) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(b)the packets containing registers of voters in Form XXI shall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.