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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

(2)When a candidate for election appoints some person to be his election agent, he shall obtain in writing, the acceptance by such person for the office of such election agent.