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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)The Municipal Returning Officer shall, on being satisfied as to the genuineness of a notice of withdrawal and the identity of the person delivering it under sub-section (1), cause the notice to be affixed in some conspicuous place in his office.