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[Cites 0, Cited by 0] [Section 216(3)] [Section 216] [Entire Act]

State of Andhra Pradesh - Subsection

Section 216(3)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)"election pamphlet or poster" means any printed pamphlet, hand-bill or other document distributed for the purpose or promoting or prejudicing the election of a candidate or group of candidates or any play card or poster having reference to an election, but does not include any hand-bill, play card or poster merely announcing the date, time, place and other particulars of an election meeting or routine instructions to election agents or workers.