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 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(4) in Arunachal Pradesh Municipal Elections Act, 2009

(4)Any reference in this Act to the Presiding Officer shall, unless the context otherwise requires, be deemed to include a reference to any person performing any functions which he is authorized to perform under sub-section (2) or sub-section (3), as the case may be.