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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(7) in Nagpur rules Relating to the Election of Councillors

(7)The Returning Officer shall after scrutiny endorse on each nomination paper his decision accepting or rejecting it, and if he rejects it, he shall record in writing a brief statement of his reasons for so doing. The candidates, whose nomination papers are accepted shall be declared as duly nominated candidates.