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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(2)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)countermand the election in that constituency, provided the Commission is satisfied that in view of the large number of polling station or place involved in booth capturing, the result of the election is likely to be affected or that booth-capturing had affected counting of votes in such manner as to affect the result of the election.