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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(c) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005

(c)administer an oath to the person challenged and any other person offering to give evidence.