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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in Nagpur rules Relating to the Election of Councillors

(2)The Commissioner shall forward a list to each polling officer at least five days before the election showing the names of the duly nominated candidates and their proposers and seconders and the colour or symbol allotted to each candidate and shall also post copies of such list at his office and at the places fixed for the polling stations.