Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Andhra Pradesh - Subsection

Section 55(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)The Election Officer shall, before he commences to count the votes read out the provisions of Section 343-F of the Act to such person as may be present and shall then count and check all the ballot boxes placed for the counting of votes and satisfy himself that all such ballot boxes as contain the ballot papers which are to be counted at such place have been received and accounted for.