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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2)(ii) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(ii)the remaining ballot papers which have been rejected as invalid he shall then make up both the bundles into one packet and seal the packet with his own seal. He shall also re close and reseal each of the other packets which were opened by him and record on each such packet a description of its contents.