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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in Nagpur rules Relating to the Election of Councillors

(4)The Returning Officer on receiving a nomination paper under sub-rule (1) shall enter in the paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him, intimate to the persons presenting the nomination paper the place at which the scrutiny will take place and shall, as soon as may be thereafter, cause to be fixed in some conspicuous place selected by the Commissioner a notice of the nomination containing description, similar to those contained in the nomination paper both of the candidate and of the persons who have subscribed the nomination paper as proposer and seconder.