Section 12(3)(b) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(b)put to the person challenged any questions necessary for the purpose of establishing his identity and require him to answer them on oath; and

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