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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3)(b) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(b)put the person challenged any question necessary for the purpose of establishing his identify and require him to answer them on oath; and