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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(5) in The Punjab State Election Commission Act, 1994

(5)Nothing in this section shall prevent any candidate from being nominated by more than one nomination paper :Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election in the same constituency.