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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(2)(b) in Arunachal Pradesh Municipal Election Rules, 2011

(b)persists in doing any act with a view to removing such mark after it has been put, he/ she shall not be entitled to be supplied with any ballot paper or to record his/her vote at the election.