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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(4) in Arunachal Pradesh Municipal Election Rules, 2011

(4)The deposit shall, where it is not forfeited under sub-rule (3), be returned to the candidate by whom it was made or if he is dead, to legal representatives, after the notification of the result of the Election is issued and published in the Official Gazette.