Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Telangana - Subsection Section 17(4) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018 (4)No person shall be appointed as election agent who is disqualified under Section 21, excepting the one mentioned in clause (h) of sub section (2).
