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[Cites 0, Cited by 0] [Section 230A(1)] [Section 230A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 230A(1)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)incurred by any association, or body of persons, or by any individual (other than the candidate or his election agent), aimed at promoting or procuring the election of the candidate concerned; and