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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5) in The Rajasthan Municipalities (Election) Rules, 1994

(5)A voter cannot nominate, as a proposer more than one candidate. Where a voter has signed on nominations, for more than one candidate, all such nominations other than the first one received by the returning officer shall be declared invalid;