Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 214] [Entire Act] State of Andhra Pradesh - Subsection Section 214(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)In this section, the expression "election matter" means any matter intended or calculated to influence or affect the result of election.]
