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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(5) in The Orissa Ayurvedic Medicine Rules, 1960

(5)On the day fixed for the scrutiny of nomination papers, the Returning Officer shall scrutinise the nomination papers received by him at 12 noon at a place appointed by him in this behalf of which due notice shall be given by him to the candidates. Any candidate may be present either in person or by an accredited representative at the time of such scrutiny. On completion of the scrutiny of nominations and after the expiry of the period within which the candidate may withdraw his candidature under Sub-rule (6) the Returning Officer shall forthwith declare the names of the candidates whose nomination paper are held valid by him.