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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(i) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951

(i)Each nomination paper shall be subscribed by two electors as proposer and seconder but no elector shall subscribe more nomination papers than there are vacancies in the seats allotted to his electorate. The signature of the proposer and seconder shall be attested by the attesting officer. The nomination paper shall be delivered to the Returning Officer or sent by him by registered post: