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[Cites 0, Cited by 22] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(8) in The Representation of the People Act, 1951

(8)Immediately after all the nomination papers have been scrutinized and decisions accepting or rejecting the same have been recorded, the returning officer shall prepare a list of validly nominated candidates, that is to say, candidates whose nominations have been found valid, and affix it to his notice board.