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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(2)The presiding officer shall furnish to every polling agent present at the close of the poll a true copy of the entries made in Form III after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.