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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Andhra Pradesh - Subsection

Section 103(7) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(7)The District Election Authority shall, within five days of the receipt thereof, forward to the State Election Commission, the copy of the representation and the account, if any, with such comments as he wishes to make thereon.