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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(1)Each candidate or his election agent may before the commencement of the counting of votes appoint a counting agent of such candidate by a letter in writing in duplicate in Form VII signed by the candidate or his election agent, if any.