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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(2)(c) in Arunachal Pradesh Municipal Elections Act, 2009

(c)The facsimiles of the symbols thus allowed shall not be different from the facsimiles prescribed and recognized by the Election Commission of India.