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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(7) in Arunachal Pradesh Municipal Elections Act, 2009

(7)Every candidate shall, with the nomination paper, file an affidavit in such manner as may be prescribed by the Commission. The affidavit under this sub-section shall, unless it is produced along with the nomination paper, be produced before the Municipal Returning Officer at the time of scrutiny.