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] [Entire Act] State of Arunachal Pradesh - Section Section 37 in Arunachal Pradesh Municipal Election Rules, 2011 37. Fresh poll in the case of destruction etc. of the ballot box/electronic Voting machine. - Fresh poll in the case of destruction etc. of the ballot box/ electronic voting machine shall be dealt as specified under section 63 of the Act.
