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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(iv) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(iv)that the candidate or his proposer has failed to comply with any of the provisions of rules 8, 9(3) and 10,