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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(1)(g) in Arunachal Pradesh Municipal Elections Act, 2009

(g)is in the service of, or receives remuneration from, the Central or the State Government or the Municipality; or Panchayat or any Government aided society or organization as a regular or adhoc or contractual or contingency employee.