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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(10) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(10)A vote recorded on a postal ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.