85. Grant of certificate of election to returned candidate.
- As soon as may be after a candidate has been declared to be elected the returning officer shall grant to such candidate a certificate of election in Form 24 and obtain from the candidate an acknowledgment of its receipt duly signed by him and immediately send the acknowledgment by registered post to the Secretary of the Council of States or, as the case may be, the Secretary of the Legislative Council.[PART VII-A] [ Inserted by S.O. 1283(E), dated 10.11.2003 (w.e.f. 10.11.2003).] Contributions Report, Equitable Sharing Of Time On Electronic Media And Material To Be Supplied To Recognized Political Parties
