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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(5)Every election agent shall perform such functions in connection with each election for which he is appointed as election agent, as are required to be performed by such agent.