Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 52 in Arunachal Pradesh Municipal Elections Act, 2009

52. Appointment of counting agents.

- A contesting candidate or his election agent may appoint in the prescribed manner one persons with a reliever, to be present as his counting agent or agents at the counting of votes.