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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 66(5) in Arunachal Pradesh Municipal Elections Act, 2009

(5)No person shall vote at any election if he is confined in a prison, whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the police:Provided that nothing in this sub-section shall apply to a person subjected to preventive detention under any law for the time being in force.