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State of Rajasthan - Section

Section 15 in The Rajasthan Medical Rules, 1957

15.

If more nomination papers than are allowed by the proviso to rule 13(3) be subscribed by the same elector, then only the permissible number of such nomination papers first received by the Returning Officer shall, if otherwise in order, be held to be valid, but if the Returning Officer is unable to determine the order in which such nomination papers were received by him, all of such nomination papers shall be held to be invalid.