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 66] [Entire Act] State of Arunachal Pradesh - Subsection Section 66(2) in Arunachal Pradesh Municipal Elections Act, 2009 (2)No person shall vote at an election in any constituency if he is subject to any of the disqualifications referred to in the section 16 of the Representation of the people Act, 1950.
