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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)Unless it is otherwise ordered by the State Election Commission election proceedings stayed under this rule shall on cancellation of the stay order, proceed from the stage at which they were stayed on fresh dates to be fixed.