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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)No amendment, transposition or deletion of any entry shall be made under section 22 and no direction for the inclusion of a name in the electoral roll of a Municipality shall be given under the section after the last date for making nominations for an election in that Municipality and before the completion of such election.