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 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(ii) in Arunachal Pradesh Panchayat Raj Act, 1997 (ii)"Adult" means a person, male or female, who has completed his or her 18 years on the 1st January of the year in which the election takes place;
