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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(5)(i) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(i)a Government employee qualified to vote at such election may cast his vote but, where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;