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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(2)Where at any such election, more nomination papers than one are delivered by or on behalf of a candidate, the declarations as to symbols made in the nomination paper first delivered, and no other declarations as to symbols shall be taken into consideration under Rule 26 even if that nomination paper has been rejected.