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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(7) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall, be made against the elector's name in the register of voters in Form-I by the presiding officer under his signature.