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 34] [Entire Act] State of Arunachal Pradesh - Subsection Section 34(2) in Arunachal Pradesh Municipal Elections Act, 2009 (2)The ceiling limit on election expenses shall be prescribed by the State Election Commission in consultation with the State Government from time to time.
