Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(2)(d) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(d)does any act in order to remove any such mark after it has been put; he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.