Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005 (3)Every decision of Election Officer under sub-rule (2) shall be in writing and contain the reasons therefor.
