Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 119] [Entire Act] State of Arunachal Pradesh - Subsection Section 119(4) in Arunachal Pradesh Panchayat Raj Act, 1997 (4)No person shall vote at any election if he is confined imprison whether under a sentence of imprisonment or otherwise or is under the lawful custody of the Police.
