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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)Before rejecting any ballot paper under sub-rule (2) the Municipal Returning Officer shall allow each counting agent present reasonable opportunity to inspect the ballot paper but shall not allow him/her to handle it or any other ballot papers.