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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(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 XXIII after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.