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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(1)(b) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(b)whether such candidate has lodged his account of election expenses, and if so, the date on which such account has been lodged; and