Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9)(i) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(i)On or before the date appointed for the receipt of nomination papers, each candidate intending to contest for election under sub-clauses (i) and (ii) of clause (a) of section 4 shall deposit or cause to be deposited with the Returning Officer a sum of fifty rupees in cash, and no candidate shall be deemed to be duly nominated unless such deposit has been made.