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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(2)(h) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(h)does not bear the mark which it should have borne under the provisions of sub-rule (1) of Rule 19: