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State of Andhra Pradesh - Section

Section 37 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

37.

Every ballot paper, before it is issued to an Election and counterfoil attached thereto, shall be stamped in 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.