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 32B] [Entire Act] State of Arunachal Pradesh - Subsection Section 32B(1) in Arunachal Pradesh Municipal Election Rules, 2011 (1)The contesting candidate or his/her election agent may appoint one polling agent and one relief agent for each polling station.
