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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)The deposit made under section 41 shall either be returned to the person making it or his legal representative or be forfeited to the appropriate authority in accordance with the provisions of this section.