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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(7)(a) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(a)Subject to such general or special directions, if any, as may be given by the State Election Commission in this behalf the ballot papers shall be counted after mixing the votes ward-wise/ Gram Panchayat wise/ Territorial Constituency-wise, as the case may be.