Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act] State of Arunachal Pradesh - Subsection Section 52(3)(b) in Arunachal Pradesh Municipal Election Rules, 2011 (b)endorsed on the back with the words "Tendered ballot papers" by the Presiding Officer in his own hand and signed by him.