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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

(1)The presiding officer shall close a polling station at the hour fixed in that behalf under Rule 51(1) of A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 52(1) of the A.P. Municipal Councils and Nagar panchayats (Conduct of Elections) Rules, 1965Provided that all electors present at the polling station before it is closed shall be allowed to cast their votes.