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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in M.P. Paramedical Council (Election of Members) Regulations, 2001

(1)On the date and at the time appointed by the Returning Officer for the scrutiny of nomination papers, every candidate and her or his proposer and seconder may attend at the office of the Returning Officer who shall allow them to examine the nomination papers of all candidates which have been received by him as aforesaid.