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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 89(2)(h) in Arunachal Pradesh Municipal Elections Act, 2009

(h)the scrutiny and counting of votes including cases in which a recount of the votes may be made before the declaration of the result of the election ;