Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32B] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32B(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)No polling agent shall be admitted into the polling station unless he/she has delivered to the Presiding Officer the instruments of his/her appointment under sub-rule (2) after duly completing and signing the declaration contained therein before the Presiding Officer.