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 60] [Entire Act] State of Arunachal Pradesh - Subsection Section 60(c) in Arunachal Pradesh Municipal Election Rules, 2011 (c)the Municipal Returning Officer shall satisfy himself/herself that none of the ballot box/ electronic voting machines has in fact been tampered with ; and
