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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)The Election Officer shall endorse on every ballot paper which he rejects the word "rejected" and the grounds of rejection in abbreviated form either in his own hand or by means of a rubber stamp and shall initial such endorsement.