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 32] [Entire Act] State of Arunachal Pradesh - Subsection Section 32(2) in Arunachal Pradesh Municipal Elections Act, 2009 (2)No act done by a member as aforesaid while remaining in office shall be invalid on account of his election being declared void subsequently.
