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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(1)(t) in Arunachal Pradesh Municipal Elections Act, 2009

(t)"voting machine" means any machine or apparatus, whether operated electronically or otherwise, used for giving, or recording of, votes, and any reference to a ballot-box or ballot-paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed to include a reference to a voting machine used at any election;