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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(2) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003

(2)A person elected as a member, otherwise than as a candidate set up by a political party, shall be disqualified for being a member if he joins any political party after such election.