Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(o) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(o)"Voters on election duty" means any polling agent, any polling officer, Presiding Officer or other public servant who is an elector in the ward and is by reason of his/her being on election duty unable to vote at the polling station where he/she is entitled to vote;