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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(4)(c) in Arunachal Pradesh Municipal Election Rules, 2011

(c)Such other questions as he/she may deem fit or necessary and the voter shall not be supplied with a ballot paper unless he/she answers the first question in the affirmative and the second question in the negative or he/she refuses to answer any other question in the negative or he/she refuses to answer any other question put to him/ her in pursuance of this rule.