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State of Rajasthan - Section

Section 469 in Rules of the High Court of Judicature for Rajasthan, 1952

469. Calling of nominations.

(a)After the corrections in the list have been notified, the Registrar shall notify the period fixed for the receipt of letters of nomination.
(b)The notification under sub-rule (a) shall be published in the Rajasthan Gazette on a date not less than ten days before the commencement of the period. It shall also be published in the manner prescribed by rule 468(iii).
(c)The period during which nominations shall be received shall be of a duration of nor less than ten days (including any intervening holidays).