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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)he/she has placed a mark on such instrument or other paper in the presence of the Election Officer or the Presiding Officer or such other Officer specified in these rules;