Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Arunachal Pradesh - Subsection Section 49(2) in Arunachal Pradesh Municipal Election Rules, 2011 (2)Every ballot paper, shall, before issue to voter, be stamped with such distinguishing mark on its back as the State Election Commission may direct.
