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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)a sufficient number of ballot papers and copies of the relevant part of the list of voters in respect of the polling area, the voters where of are entitled to vote at the polling station;