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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 66(4) in Arunachal Pradesh Municipal Elections Act, 2009

(4)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 vote, all his votes in that constituency shall be void.