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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)Any person registered as a voter within the Municipal Committee and as prescribed under section 40 of the Act, may be nominated as a candidate by another person, who is also a voter registered in the electoral roll of that Municipal Committee.