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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(2) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(2)Nothing in this rule shall prevent any candidate from being nominated by more than one nomination paper:Provided that not more than *"two" nomination papers shall be presented by or on behalf of any candidate or accepted by the Returning Officer.