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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(4) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(4)If, after the inquiry, the Presiding Officer considers that the challenge has not been established, he shall allow the person challenged, to vote; and if he considers that the challenge has been established, he shall debar the person challenged from voting.