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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)such tendered ballot paper and its counterfoil shall be endorsed on the back with the words "tendered ballot paper" by the Presiding Officer, in his own hand and signed by him;