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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(3) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(3)Immediately after the submission of the report referred to in sub-rule (1), the District Election Authority shall publish a copy thereof affixing the same on his notice board.