Section 45(8)(iii) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 45(8)(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)[ Every nomination paper accompanied with the security amount mentioned below, shall be presented in person to the Election Officer by the candidate himself or by his proposer or seconder, on the date(s) and between the hours specified in notice referred to in sub-rule (7):- [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]

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State of Rajasthan - Subsection

Section 45(8)(iii) in Rajasthan Co-operative Societies Rules, 2003