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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(1)Each candidate or his election agent if any, may before the commencement of the counting of votes appoint a counting agent of such candidate by a letter in writing in duplicate in Form VII signed by the candidate or his election agent, if any.