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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(1)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)has no good reason or justification for such failure, the Commission shall, by order published in the Official Gazette, declare him to be disqualified, and such person shall be disqualified for a period of three years from the date of the order.