Legal Document View

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

State of Arunachal Pradesh - Section

Section 82 in Arunachal Pradesh Municipal Elections Act, 2009

82. Electoral offences for the purposes of the Act.

- For the purposes of this Act, the electoral offences under Chapter III of Part VII of the Representation of the People Act, 1951, shall be the electoral offences under this Act, and the provisions of Chapter III of Part VII of that Act shall apply to the electoral offences under this Act.