Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32A] [Entire Act] State of Arunachal Pradesh - Subsection Section 32A(1) in Arunachal Pradesh Municipal Election Rules, 2011 (1)If a candidate desires to appoint an election agent such appointment shall be made in Form 24-(A) either at the time of delivering nomination paper on at any time before election.
