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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Sikkim - Subsection

Section 119(3) in Sikkim Panchayat Act, 1993

(3)The application under sub-section (1) may be presented by any candidate at the election or any elector and shall contain such particulars as may be prescribed.Explanation. - Any person who files a nomination paper at the election whether such nomination paper was accepted or rejected,shall be deemed to be a candidate at the election.