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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Shri Badrinath Temples Rules, 1940

(3)Each nomination shall be made in writing in Form A signed by two voters as proposer and seconder and scribed by the candidates, assenting to the nomination and making the declaration prescribed in the form.