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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1)(d) in Orissa State Financial Corporation General Regulations, 1957

(d)the nomination paper contains a declaration signed by the candidate before a Judge, Magistrate, Justice of peace. Registrar or Sub-Registrar of Assurances or other Government Gazetted Officer that he accepts the nomination and is willing to stand for election, and that he is not disqualified for election under Section 12.