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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(2)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(c)in the case of a voter under preventive detention, the superintendent of the jail or the commandant of the detention camp in which the voter is under detention.