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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Andhra Pradesh - Subsection

Section 99(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)The said Government Pleader or the person acting under his instructions shall when so required, attend at the trial and shall take such part therein as the Tribunal may direct.