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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8) in The M.P. State Veterinary Council Rules, 1993

(8)Appointment of date for Nomination etc. - (a) The Returning Officer shall by notification in the Official Gazette of Madhya Pradesh, or in such other manner deemed fit, appoint,-
(i)the date for making nominations which shall be the 7th day after the date of publication of the said notification or, if that day is a public holiday, the next succeeding day which is not a public holiday;
(ii)the last date for withdrawal of candidatures which shall be the second day after the date of Scrutiny of nominations or, if that day is a public holiday the next succeeding day which is not a public holiday;
(iii)the date on which a poll shall, if necessary, be taken which shall be a date of not earlier than the 30th day after the last date for withdrawal of candidature; and
(iv)the date, the time and the place for counting of voles and for declaration of results which shall not be beyond the 3rd day from the date of poll.
(b)The notification, issued under clause (a) above shall also invite nomination of candidates for election to the State Council and specify the place at which the nomination papers are to be delivered.