Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 66(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)No person shall vote at a election in more than one constituency of the same class, and if a person votes in more than one such constituency, his votes in all such constituencies shall be void.