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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(2)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)The National Parties and the State Parties recognized by the Election Commission of India shall use only those very symbols which are reserved for them by the Election Commission of India and not any other symbol.