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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(5)(ii) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(ii)a Government employee shall not be deemed to have contravened the provisions of this rule by reason only that he has assisted in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.