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[Cites 0, Cited by 0] [Section 21N(3)] [Section 21N] [Entire Act]

State of Jharkhand - Subsection

Section 21N(3)(A) in Jharkhand Co-operative Societies Rules, 2008

(A)The candidate shall present his nomination to the Election Officer in person or through his authorised agent and an entry, thereof, shall be made by the election officer in the register maintained for the purpose, strictly in chronological order and he will also acknowledge receipt, if demanded: