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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)It shall be competent for the State Election Commission to issue such instructions, as they may deem necessary for the purposes of carrying out the provisions of sub-rules (1) and (2).