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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(2)The elector on receiving the ballot paper or papers, as the case may be, shall forthwith-
(a)proceed to one of the voting compartments,
(b)make a mark on the ballot paper or papers with the instrument supplied for the purpose on or near the symbol / symbols allotted to the candidate / candidates for whom he intends to vote,
(c)fold the ballot paper / papers vertically first and thereafter horizontally so as to conceal his vote,
(d)if required, show to the Presiding Officer the distinguishing mark on the ballot paper or papers,
(e)insert the folded ballot paper into the specified ballot box, and
(f)leave the polling station by the exit provided.