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[Cites 0, Cited by 0] [Section 21B(5)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(5)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)The nomination of candidate shall not be rejected on the ground of incorrect spelling of name or the name of the proposer or seconder or any other particulars relating to them as entered in the list of eligible voters, if their identity is otherwise established beyond reasonable doubt.