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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra District Planning Committee (Election) Rules, 1999

(2)Any person who is not subject to any disqualification as a voter under the Act, or these rules and whose name is entered in the list of voters for the constituency for which the candidate is to be nominated, may subscribe as proposer and seconder.