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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(4)(i) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(i)if the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 40 and 41 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 52