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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2)(c) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(c)The State Election Commission shall, on receipt of a report from the Returning Officer under clause (b), call upon the recognized or registered political party with a reserved symbol as the case may be, whose candidate has died, to nominate another candidate for the said poll within seven days of issue of such notice to such recognized or registered political party and the provisions of rules 4 to 15 shall, so far as may be, apply in relation to such nomination as they would apply to other nominations;