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

State of Arunachal Pradesh - Subsection

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

(d)the manner in which votes are to be given by a Presiding Officer, Polling Officer, polling agent or any other person, who being an elector for a constituency is authorized or appointed for duty at a polling station at which he is not entitled to vote.