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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)In any ward which is reserved for women, the nomination papers shall not be treated as valid, unless the nomination paper contains a declaration by the candidate is being verified by a competent authority of State Government, certifying that the candidate is a woman.