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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)The casual vacancy arising out of any election being declared void under this section shall be filled up in accordance with the provision of this Act within six months unless the State Election Commission decided otherwise by recording the reason(s) for such decision.