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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(2)(a) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(a)number of such votes recorded separately in respect of each candidate in Part II of Form XXXVI;