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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(5) in Arunachal Pradesh Municipal Elections Act, 2009

(5)Notwithstanding anything in subsections (2), (3) and (4) if at a election, the candidate is a contesting candidate in more than one constituency, not more than one of the deposits shall be returned, and the others shall be forfeited.