Section 3(1)(b) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003

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State of Arunachal Pradesh - Subsection

Section 3(1)(b) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003

(b)if he votes or abstains from voting in, or intentionally remains absent from any meeting of the Zila Parishad or Anchal Samiti or Gram Panchayat contrary to any direction issued by the political party to which he belongs or by any person or authority authorised by it in this behalf without obtaining the prior permission of such party, person or authority and such voting, abstention o absence has not been condoned by such political party, person or authority within fifteen days from the date of voting or such abstention or absence;

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State of Arunachal Pradesh - Subsection

Section 3(1)(b) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003