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

State of Andhra Pradesh - Subsection

Section 86(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(2)The Control Unit and the Balloting Unit shall thereafter be sealed, and secured separately in such manner as the State Election Commission may direct and the seal used for securing them shall be so affixed that it will not be possible to open the units without breaking the seals.