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[Cites 0, Cited by 0] [Section 343A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343A(10) in Andhra Pradesh Municipalities Act, 1965

(10)Booth capturing by candidate or his agent or other person.Explanation. - (1) In this section the expression 'agent' includes and election agent, a polling agent, and any person who is held to have acted as an agent in connection with the election with the consent of the candidate.