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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)Every elector about whose identity the presiding officer or the polling officer, as the case may be, is satisfied, shall allow his left for finger to be inspected by the presiding officer or polling officer and an indelible ink mark to be put on it.