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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)If a fresh poll is held under section 63 of the Act, the Municipal Returning Officer shall, after completion of that poll, recommence the counting of votes on the date and at the time and place which has been fixed by him in that behalf and of which notice, has previously been given to the candidates and their agents.