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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(2) in Arunachal Pradesh Municipal Election Rules, 2011

(2)One complete copy of the electoral roll for each ward duly authenticated by the Municipal Electoral Registration Officer shall also be kept at such places as the State Election Commission may specify for a period of six years, unless otherwise directed, from the date of its final publication.