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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(5)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(a)where an order is passed under clause (a) of sub-rule (3) for the continuation of the poll, the Returning Officer shall proceed afresh for conducting the poll and return to the Presiding Officer appointed all the packets received by him under sub-rule (2).