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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2)(b) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(b)If a candidate, set up by a recognised or registered political party with a reserved symbol, -
(i)dies at any time after 10.00 AM on the last date of making nominations and his nomination is found valid on scrutiny under rule 12;
(ii)whose nomination has been found valid on scrutiny under rule 12 and who has not withdrawn his candidature under rule 14 dies and in either case, a report of his death is received at any time before the publication of the list of contesting candidate under rule 15; or
(iii)dies as a contesting candidate and a report of his death is received before the commencement of the poll;