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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3)(b) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(b)put to the person challenged any questions necessary for the purpose of establishing his identity and required him to answer them on other; and