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[Cites 0, Cited by 0] [Section 22B] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22B(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)The election programme shall be published seven days before the date of filing of nomination papers by pasting a copy in his/her office and at the office of the Municipal Electoral Registration Officers, Municipal Committee, Deputy Commissioner, Additional Deputy Commissioner and at such other conspicuous places in the said Municipal Committee as may be determined by the Municipal Returning Officer in this behalf.