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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 132(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)No person shall convene, hold or attend any public meeting, within any polling area within forty-eight hours before the commencement of the poll or on the date or dates on which poll is taken for an election in that polling area.