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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(3)(a) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(a)in the case where the voter is a member of the Armed Forces of Union or a member of the Armed Police Force of the State serving outside the State to the voter as shown in the electoral roll;