Section 95(1)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

(b)whether such candidate has lodged his account of election expenses, and if so, the date on which such account has been lodged; and

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