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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(3)(b) in Arunachal Pradesh Municipal Election Rules, 2011

(b)He/She communicates in writing to the respective Returning Officer to that effect not later than the time fixed for scrutiny of nomination paper, and