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[Cites 0, Cited by 0] [Section 21B(5)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(5)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The Election Officer shall scrutinise the nomination papers candidate-wise and shall decide all objections made if any or suo-motu enquire of eligibility as he thinks necessary.