Section 89(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

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State of Andhra Pradesh - Subsection

Section 89(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)the packets containing registers of voters in Form XXXIV; shall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.

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State of Andhra Pradesh - Subsection

Section 89(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005