Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Andhra Pradesh - Subsection Section 56(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965 (2)Any candidate or his agent shall, on application be permitted to take a copy of an extract from the return in Form XVII.
