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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(4) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(4)As soon as may be, after the receipt of the report referred to in sub-rule (1), the State Election Commission shall, consider the same and decide whether any contesting candidate has failed to lodge the account of election expenses within the time and in the manner required by the Act and these rules.