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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(1)The deposit made under rule 3 shall either be returned to the person making it or his legal representative or be forfeited to the Municipal Corporation concerned in accordance with the provision of this rule.