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 49] [Entire Act] State of Arunachal Pradesh - Subsection Section 49(3) in Arunachal Pradesh Municipal Election Rules, 2011 (3)Save as provided in sub-rule (1), no person in the polling station shall note down the serial number of the ballot paper(s) issued to particular voter.
