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

State of Andhra Pradesh - Subsection

Section 17(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)Every person nominated as a candidate for an election may appoint in writing a person to be his election agent. The appointment shall be in Form VIII and notice of appointment shall be given in writing to the Election Officer.