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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(2) in The Corporation of the City of Panaji (Election) Rules, 2004

(2)Every nomination paper shall be in Form II, which shall be supplied by the Returning Officer to any voter on demand. The nomination paper duly completed and signed by the candidate and by a voter of the ward as proposer, shall be delivered to the Returning Officer in duplicate by each candidate, either in person or by his proposer, on or before the date appointed under sub-rule (1) of rule 4 during the time and at the place specified thereunder.