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State of Odisha - Section

Section 10 in The Orissa Agricultural Produce Markets Rules, 1958

10. Nominations.

- (i) Each candidate shall on the date fixed under Clause (b) of Rule 9 deliver to the Collector or any other person authorised by him in this behalf the nomination paper in Form I appended to these rules.
(ii)Every nomination paper shall be signed by two persons qualified to vote as proposer and seconder and the candidate shall sign a declaration on it expressing his willingness to stand for election to the Market Committee.