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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(4) in Arunachal Pradesh Municipal Election Rules, 2011

(4)Any reference in this rule to the left forefinger of voter shall, where the voter has his left forefinger missing, be construed as a reference to any other finger of his/her left hand, and shall in the case where all the fingers of his/her left hand are missing, be construed as a reference to the forefinger or any other finger of his/her hand, and shall in the case where all his/her fingers of both the hands are missing be construed as a reference to such extremity of his/her left or right arm as he/she possesses.