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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)Where the constituency has failed to elect a person to fill the vacancy, the Commission shall not be bound to call upon the constituency to elect a person until it is satisfied that if called upon, there will be no such failure on the part of the constituency.