Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32B] [Entire Act] State of Arunachal Pradesh - Subsection Section 32B(2) in Arunachal Pradesh Municipal Election Rules, 2011 (2)Every such appointment shall be made in Form 24(C) and shall be made over to the polling agent for production at the polling station.
