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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(2)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)that on the date fixed for the scrutiny of nominations the candidate either is not qualified or is disqualified for being chosen to fill the seat under this Act :