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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(3)(b) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(b)in case where the voter is a person subject to preventive detention, to such voter to the place of his detention.