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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in Gujarat Metropolitan Planning Committees Rules, 2016

(3)Nothing contained in sub-rule (2), shall be deemed to authorize the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nominationpaper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.