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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)If any question arises as to whether any person or any member has become subject to any of the disqualifications mentioned in sub-section (1) or sub-section (2), the question shall be referred for decision to such authority and in such manner as the State Government may notify from time to time.