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State of Rajasthan - Section

Section 15 in The Rajasthan Agricultural Produce Markets Rules, 1963

15. Scrutiny of Nominations.

- On the dates fixed for the scrutiny of nominations under clause (c) of Rule 10 the candidates and one of their agents duly authorised in writing by each candidate may attend at such time and place as the Collector or the person authorised by him under Rule 11 may appoint and the Collector or the person so authorised shall give them all reasonable facilities for examining the nomination papers of all candidates.