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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(d) in Arunachal Pradesh Municipal Election Rules, 2011

(d)if the Municipal Returning Officer is satisfied that any ballot box/ electronic voting machine has in fact been tampered with he/she shall not count the ballot papers of that box and shall follow the procedure specified under section 63 of the Act, in respect of that polling station.