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

State of Arunachal Pradesh - Subsection

Section 78(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)If the election petition is confined to the question of validity of votes cast or counting, the Election Tribunal shall, after such scrutiny and computation of votes as may be deemed necessary, declare the result.