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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(3)(c) in Arunachal Pradesh Municipal Election Rules, 2011

(c)The said communication is signed by the President, Secretary or any other office bearer authorized by the party to send such communication in advance to Returning Officer concerned and to the State Election Commissioner.