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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper for election to any office :Provided that not more than two nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer for election to any office.