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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(e) in Andhra Pradesh Lokayukta Act, 1983

(e)the Chief Election Commissioner, the Election Commissioners and the Regional Commissioners referred to in Article 324 of the Constitution and the Chief Electoral Officer of the State of Andhra Pradesh;