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[Cites 0, Cited by 0] [Section 601A] [Entire Act]

State of Telangana - Subsection

Section 601A(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)No person shall print or publish or cause to be printed or published, any election pamphlet or poster which does not bear on its face the names and addresses of the printer and the publisher thereof.