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State of Arunachal Pradesh - Section

Section 70 in Arunachal Pradesh Municipal Elections Act, 2009

70. Declaration of results.

- When the counting of the votes has been completed, the Presiding Officer or the Municipal Returning officer, as the case may be, shall, in the absence of any direction by the Commission to the contrary, forthwith declare the result of the election in the manner provided by this Act or the rules made thereunder.