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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(5) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(5)No person shall vote at any election if he is confined in prison whether under a sentence of imprisonment or otherwise in the lawful custody of the police: Provided that nothing in this sub-rule shall apply to a person subjected to preventive detention under any law for the time being in force.