Section 12(3)(a) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identify;

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