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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)Every voter, on receiving his ballot paper sent under Rule 24 shall, if he desires to vote at the election, record his vote thereon and sign the declaration on is back in accordance with the letter and instructions sent with ballot paper.