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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(7) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the elector's name in the register of voters in Form-XXX by the Presiding Officer under his signature.