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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Andhra Pradesh - Subsection

Section 216(1) in Andhra Pradesh Panchayat Raj Act, 1994

(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.