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

State of Chattisgarh - Subsection

Section 38(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)Immediately after the expiry of the period within which candidature may be withdrawn under rule 28, the Returning Officer, shall prepare a list of contesting candidates, that is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period, in Form 8A, 8B, 8C and 8D for the office of Panch, Sarpanch, Member of Janpad Panchayat or Zila Panchayat as the case may be.