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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(4) in Arunachal Pradesh Municipal Election Rules, 2011

(4)The Municipal Returning Officer shall record on every ballot paper to which rejects, the letter "R" and the ground of rejection in abbreviated form either in his own hand or by means of rubber stamp.