Section 45(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for election in the same constituency :[Provided that, not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election in the same constituency.] [Added as per G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971.]
