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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(5) in The Rajasthan Municipalities (Election) Rules, 1994

(5)Immediately after the time for receipt of nomination papers is over, the returning officer shall cause to be published a list in the form prescribed in Schedule-II containing the names of the candidates whose nominations have been received.