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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10B(4) in Andhra Pradesh Municipalities Act, 1965

(4)On the request of the State Election Commission, the State Government shall place at the disposal of the Commission such staff of the State Government, Municipalities for the purpose of conduct of elections under this Act.