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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(2)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)declare that the poll at that polling station or place be void, appoint a day, and fix the hours, for taking fresh poll at that polling station or place and notify the date so appointed and hours so fixed in such manner as it may deem fit, or