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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2) in Arunachal Pradesh Municipal Election Rules, 2011

(2)Every nomination paper submitted under these rules shall contain a declaration
(a)The particular symbol which the candidate has chosen for his/her first preference out of the list symbols prescribed under rule.
(b)Candidate shall choose two other symbols out of that list for second and third preference respectively.
(c)When more nomination paper than one delivered by candidate or on behalf of a candidate, the declaration to the symbol made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.