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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(1)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)has failed to lodge an account of election expenses within three months (ninety days) from the date of declaration of results and in the manner required by or under this Act and rules made thereunder and