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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(1)Each candidate or his election agent if any, may, before the commencement of the counting of votes appoint a counting agent of such candidate by a letter in writing in duplicate in Form X signed by the candidate or his election agent, if any.