Legal Document View

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
[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 89(2)(e) in Arunachal Pradesh Municipal Elections Act, 2009

(e)the procedure to be followed in respect of the tender of vote by a person representing himself to be an elector after another person has voted as such elector ;