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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)For the purpose of listing the names under sub-section (1), the candidates shall be classified as follows, namely:-
(i)candidates of recognized political parties
(ii)candidates of registered political parties other than those mentioned in clause (i);
(iii)other candidates.