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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(3) in Arunachal Pradesh Municipal Election Rules, 2011

(3)If the contesting candidate is not elected and the number of valid votes polled by is less than one sixth of the total number of valid votes polled, the deposit shall be forfeited to the State Government.