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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)The provisions of the Indian Evidence Act, 1872 (1 of 1872) shall subject to the provisions of these rules be deemed to apply in all respects to the trial of an election petition.