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 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)No court shall take cognizance of any offence punishable under sub-section (1) unless there is a complaint made by an order of, or under the authority from the Commission.Chapter - V Elections