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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(1)The Voting machines kept in the custody of the Collector & District Election authority or the Officer authorized by him shall be retained in tact for such period as the State Election Commission may direct and shall not be used at any subsequent election without the previous approval of the State Election Commission.