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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(2)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)declare the poll at that polling station or place to be void, appoint second or third day, and fix the hours, for taking a fresh poll at that polling station or place and notify the date so appointed and the hours so fixed in such manner as it may deem fit, or