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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(4) in Arunachal Pradesh Municipal Elections Act, 2009

(4)In the nomination paper, a candidate other than a candidate of a recognized political party, shall mention three symbols as his first preference, second preference and third preference, and a candidate a recognized political party shall mention the symbol reserved for such political party.