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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(5)The Polling Officer shall, at the time of delivery of the ballot paper to an elector, underline the entry of the voter in the marked copy of the electoral roll in his possession to denote that such voter has received a ballot paper.