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 16] [Entire Act] State of Arunachal Pradesh - Subsection Section 16(c) in Arunachal Pradesh Municipal Act, 2007 (c)his election is void, or is declared to be void, under the provisions of any law relating to municipal elections in the State, or
