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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Chattisgarh - Subsection

Section 31A(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(4)In case, the self-declaration or the affidavit, as the case may be, is not submitted by any candidate; at the time of scrutiny of the nomination form of the candidate, it shall be liable for rejection.