Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 16 in The Rajasthan Medical Rules, 1957

16.

Every nomination paper in respect of which any requirement of these rules has not been complied with or which is not received by the Returning Officer on or before the latest date and time fixed for the sending in of nomination papers, shall be invalid.Scrutiny of nomination paper [for elections under clauses (c), (e) and (f) of Section 4]