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[Cites 0, Cited by 0] [Section 45(9)] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(9)(b) in Rajasthan Co-operative Societies Rules, 2003

(b)The Election Officer, shall examine the nomination papers and shall decide all objections which may be made at the time of scrutiny and may either on such objection or on his own motion after such summary enquiry, if any, as he thinks necessary, reject any nomination for valid reasons ;