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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(3)Every member wishing to vote shall be supplied with a ballot paper in the Form I on which the Secretary shall have, before its supply, affixed a stamp and signed on the reverse pertain thereon so as to indicate its authenticity.