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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(1)The presiding officer shall at the close of the poll prepare an account of votes recorded in Form-III and enclose it in a separate cover with the words "Account of Votes Recorded" superscribed thereon.