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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(5)(a) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(a)Where a woman elector cannot be identified by the identification officers appointed under sub rule (1) by reason of her observing purdah she may be required to be identified by any of her near relatives unless she otherwise satisfies the Presiding Officer of her identity.