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[Cites 0, Cited by 0] [Section 21B(10)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(10)(d) in Andhra Pradesh Co-Operative Societies Rules, 1964

(d)The Election Officer shall, immediately after the election are over remit the nomination fees, challenge fee, sale proceeds of voter list into the account of the society.