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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(3) in Arunachal Pradesh Municipal Elections Act, 2009

(3)In every such case as aforesaid, the Municipal Returning Officer shall notify in such manner as the Commission may direct the date, place and hours of polling fixed under sub-section (2).