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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(4) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001 (4)If two or more candidates bear the same name, they shall be distinguished by the addition of their occupation or residence or in some other manner.
