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

State of Andhra Pradesh - Subsection

Section 17(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(3)No person shall be appointed as an election agent who is disqualified under Section 15, excepting the one mentioned in clause (f) of subsection (2) thereof.