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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2)(c) in Arunachal Pradesh Municipal Election Rules, 2011

(c)When more nomination paper than one delivered by candidate or on behalf of a candidate, the declaration to the symbol made in the first nomination paper be accepted and no other declaration as to symbols shall be taken into consideration.