Section 29(3)(b) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

(b)put to the person challenged any question necessary for the purpose of establishing his identity and require him to answer them on oath; and

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