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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(2) in Arunachal Pradesh Municipal Election Rules, 2011

(2)Nothing in these rules shall operate to deprive any person, to whom these rules apply, of any right of appeal which has accrued to him/her under the rules, notifications or orders repealed by sub-rule (1) in respect of any order passed before the commencement of these rules.