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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(e) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(e)counting of votes shall be taken up -
(i)for the offices of Ward Member and Sarpanch of the Gram Panchayat, after the completion of poll, on the same day; and
(ii)for the offices of Member, Mandal Praja Parishad and Member, Zilla Praja Parishad, on the date and time appointed by the State Election Commission.