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[Cites 0, Cited by 0] [Section 21B(10)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(10)(iii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(iii)the mark indicating the vote thereon is placed in such manner as to make it doubtful to know to which candidate the vote has been cast; or is so damaged or mutilated that its identity as a genuine ballot paper cannot be established.