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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)The Collector or the person authorised as aforesaid shall endorse on each nomination paper his decision accepting or rejecting the same and. If the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. The scrutiny shall be completed on the day fixed in this behalf under Clause (c) of Rule 9 and shall not be adjourned or. any ground.