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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(5) in The Rajasthan Municipalities (Election) Rules, 1994

(5)The returning officer shall, as soon as possible, cause the list of contesting candidates to be displayed in his office, the offices of the assistant returning officers, the municipality and such other [places as he may deem fit] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].