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State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

38.

Every ballot paper, before it is issued to an elector and Counterfoil attached thereto, shall be stamped on the back with such distinguishing mark as the Election Authority may direct and every ballot paper before it is issued shall be signed in full on its back by the Presiding Officer.