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

State of Andhra Pradesh - Subsection

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

(d)The Election Officer shall endorse on each nomination paper, his decision accepting or rejecting as the case may be and if the nomination paper is rejected he shall record in writing his reasons in brief for such rejection.