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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)unless otherwise directed by the Commission, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date,