Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35A] [Entire Act] State of Andhra Pradesh - Subsection Section 35A(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 (2)The State Election Commission may give such directions, as may be necessary, for effective implementation of ,None of the Above, (NOTA) option.
