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[Cites 0, Cited by 0] [Section 601A(2)] [Section 601A] [Entire Act]

State of Telangana - Subsection

Section 601A(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document-
(i)where it is printed in the capital of the State, to the Election Authority, and
(ii)in any other case, to the District Magistrate of the district in which it is printed.