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[Cites 0, Cited by 0] [Section 230A(1)] [Section 230A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 230A(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)incurred by any political party, by which the candidate is set up, so as to promote or procure his election: