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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 104(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)The State Government shall, when so requested by the State Election Commissioner, make available to the State Election as may be necessary for the discharge of the functions conferred on the State Election Commissioner under this Act