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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(iv) in The Actuaries (Election To The Council) Rules, 2008

(iv)the nomination paper is not as per the provisions of rule 9, the Returning Officer may allow time, as he deems fit, to rectify the nomination paper;