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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(6) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(6)If the Presiding Officer shall at the close of the poll, forward to the Election Officer the statement mentioned in sub- rule (2) enclosed in the packet containing the list of challenged votes.