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 64] [Entire Act] State of Arunachal Pradesh - Subsection Section 64(a) in Arunachal Pradesh Municipal Election Rules, 2011 (a)the candidate who is found to have obtained the largest number of valid votes shall be declared to have been elected.
