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[Cites 0, Cited by 0] [Section 21B(4)] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(4)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)Every nomination paper shall be presented in person by the candidate himself and by his proposer or seconder to the election officer or the person authorised by him in this behalf before [Time specified on the appointed date in the notice of election] [Substituted by G.O.Ms.No. 324, A&C (Coop. IV) Department dated 29-7-2005.] along with declaration in Form-II and fees, as indicated in the Table below which is non-refundable. The members claiming to be Scheduled Caste/Scheduled Tribes /Backward Class shall produce the caste certificate issued by [competent authority] [Substituted for the competent Mandal Revenue Office' by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.], [The nominations shall be received on a day which is not a Public Holiday] [Added by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.].