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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)obtain the signature or the thumb impression of the elector on the said register of votes, and