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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(5) in Arunachal Pradesh Municipal Election Rules, 2011

(5)Any claim or objection, which is not lodged within the prescribed period or in the manner herein specified, shall be rejected and the decision shall be recorded in the register prepared in Form 5, 6 or 7, as the case may be.