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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965

(5)Where a person has signed as proposer a large number of nomination papers, those of the papers so signed which have been first received shall be deemed to be valid.