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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(2)In the event of any such revocation before the commencement of counting of votes, the candidate / election agent may make a fresh appointment in accordance with the provisions of Rule 13.