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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 119(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)No person shall, at any election, vote in the same constituency more than once notwithstanding that his name may have been registered in the electoral roll for that constituency more than once and if he does so all his v6tes in that constituency shall be void.