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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(1)After the Returning Officer is satisfied that a voting machine has in fact not been tampered with, he shall have the votes recorded therein counted by pressing the appropriate button marked "Result" provided in the Control Unit whereby the total votes polled and votes polled by each candidate shall be displayed in respect of each such candidate on the display panel provided for the purpose in the unit.