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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(2) in Arunachal Pradesh Municipal Election Rules, 2011

(2)A paper seal shall be used for securing a ballot box/ electronic voting machine and the Presiding Officer shall affix his own signature and obtain thereon the signatures of the candidates or of such of the polling agents as are present and desirous of affixing the same. The paper seal shall be of such design as may be prescribed by the State Election Commission.