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State of Madhya Pradesh - Section

Section 9 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

9. Rejection and scrutiny of nomination paper.

(1)Nomination papers which are not received by the Returning Officer in his office before 12 noon on the date fixed by the President for the purpose and notified in the Gazette shall be rejected.
(2)Every candidate and his proposer and seconder may attend the office of the Returning Officer at the time and place fixed by the President for the purposes.
(3)The Returning Officer shall then examine the nomination papers and may either of his own motion or on objection made, decide all questions which may arise as to the validity of any nomination and his decision on any question shall be final.