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[Cites 0, Cited by 0] [Section 426(2)] [Section 426] [Entire Act]

State of Assam - Subsection

Section 426(2)(l) in Gauhati Municipal Corporation Act, 1971

(l)Any other matter relating to elections or election petitions in respect to which the Government deem it necessary to make rules under this section or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the Government, necessary;