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

State of Andhra Pradesh - Subsection

Section 20(7) in Andhra Pradesh Farmers Management of Irrigation Systems Rules

(7)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken back under sub-rule (5), may be liable and the vote, if any recorded on such ballot paper shall not be counted.