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[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 135(2)(b) in Arunachal Pradesh Panchayat Raj Act, 1997

(b)unless within a reasonable time after the printing of the documents one copy of the declaration is sent by the printer together with one copy of the document to the Deputy Commissioner.