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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 63(1)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)booth- capturing has taken place at a polling station or at a place fixed for the poll in such manner that the result of the poll at that polling station or place cannot be ascertained, or