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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(1)(c) in Arunachal Pradesh Municipal Elections Act, 2009

(c)any such error or irregularity as is likely to vitiate the poll is committed at a polling station or at a place fixed for the poll, the Municipal Returning Officer shall forthwith report the matter to the Commission.