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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(2)If a Presiding Officer Polling Officer or other public servant, is on duty at a polling station not relating to the ward in which he is entitled to record his vote the election officer shall in addition to the certificate mentioned above, furnish the Presiding Officer concerned with particulars regarding the names of and serial number and symbols assigned to the candidates, standing for election in that ward, together with a ballot paper relating to such ward and an envelope