Section 12(2)(i) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(i)that the candidate is ineligible for election under Sections 13, 13-A, 13-B, 14, 15, ISA and 15B of the Act;

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