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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 55(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)A contesting candidate or his election agent may himself do any act or thing which any polling agent or the counting agent of such contesting candidate, if appointed, would have been authorized by or under this Act to do, or may assist any polling agent or the counting agent of such contesting candidate in doing any such act or thing.