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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(1) in Himachal Pradesh Municipal Election Rules, 2015

(1)Any person registered as a voter within the municipality, may be nominated as a candidate for the office of Member of a ward by another person, who is registered voter in the electoral roll of that ward of the municipality.