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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)Nothing contained in clause (b) or clause (c) of sub-rule (2) shall be deemed to authorize the rejection of other nomination of the same candidate where such rejection is not warranted.