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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(i) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

(i)Any revocation of the appointment of an election agent shall be signed by the candidate and shall operate from the date on which it is lodged with the Election Officer