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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(2)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)in the case of a voter on election duty, any Gazetted Officer,