Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(2) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967 (2)If the provisions of sub-rule (1) are not complied with, the Election Tribunal shall dismiss the petition.
