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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)Where an observer has directed the Returning Officer under this section to stop counting of votes or not to declare the result, the observer shall forthwith report the matter to the Commission and thereupon the Commission shall after taking all material circumstances into account, issue appropriate directions.Chapter-III Electoral rolls for Municipalities