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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Paramedical Council (Election of Members) Regulations, 2001

(1)Each nomination paper shall be subscribed by two electors as proposer and seconder; provided that no elector shall subscribe more nomination papers than one. The nomination papers shall be sent to the Returning Officer at his office :Provided that if more than one nomination paper be subscribed by the same elector the nomination paper first received by the Returning Officer shall if otherwise in order, be held to be valid and if more than one nomination paper signed by the same elector be received simultaneously by the Returning Officer all of such nomination papers shall be held to be invalid.