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[Cites 0, Cited by 0] [Section 543] [Entire Act]

State of Jharkhand - Subsection

Section 543(3) in Jharkhand Municipal Act, 2011

(3)The information so furnished by each candidate in the affidavit referred in sub section (1) shall be disseminated by the respective Returning Officer by displaying a copy of the affidavit on the notice board of his office and also by making copies thereof available freely and liberally to the representatives of the print and electronic media and to any other candidate or person on deposit of fee as prescribed by the State Election Commission.