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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(ii) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(ii)In the event of such revocation or of the death of an election agent the candidate may appoint in like manner another person to be his election agent; and when such appointment is made, notice thereof shall be given in the manner laid down in sub-rule (1).