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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

State of Andhra Pradesh - Subsection

Section 108(3)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(b)notice of withdrawal shall be published in the Andhra Pradesh Gazette by the Tribunal;