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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(5)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)if more contesting candidates than one have indicated their preference for the same symbol, decide by lot (including computerized random draw) to which of such candidate the symbol will be allotted.