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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 18(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)No person shall be entitled to be registered in the electoral roll for any Municipality if his name has already been registered as a voter in the electoral roll for any other Municipality or Panchayat.