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

State of Goa - Subsection

Section 12(5) in The Corporation of the City of Panaji (Election) Rules, 2004

(5)On receiving a nomination paper under sub-rule (2), the Returning Officer shall inform the person delivering the same, the day, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him. The Returning Officer shall then sign a receipt for the nomination paper and the notice of scrutiny in Form III and hand over the same to the person presenting the nomination paper. As soon as may be after receipt of a nomination paper, the Returning Officer shall cause to be affixed in some conspicuous place in his office a notice of the nomination alongwith the duplicate copy of Part A of the nomination paper.