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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(8) in Arunachal Pradesh Municipal Elections Act, 2009

(8)Immediately after all the nomination papers have been scrutinized and decision accepting or rejecting the same have been recorded, the Municipal Returning Officer shall prepare a list of validity nominated candidates, that is to say, candidates whose nominations have been found valid, and affix it to the notice board.