Section 22(1)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

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State of Andhra Pradesh - Subsection

Section 22(1)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(c)shall before delivering the ballot paper to a voter :-

(i)record on its counterfoil the part number and the serial number of the voter in the electoral roll as entered in the marked copy of the electoral roll;

(ii)obtain the signature or thumb impression of that voter on the said counterfoil; or

(iii)mark the name of the voter in the marked copy of the list of voters to indicate that the ballot paper has been issued to him without however recording therein the serial number of the ballot paper issued to the voter:

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State of Andhra Pradesh - Subsection

Section 22(1)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005