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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(1)(d) in Arunachal Pradesh Municipal Election Rules, 2011

(d)the packets of marked copies of the electoral roll shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the Election Tribunal of that District under Section 78 of the Act.