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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1)(b) in The Rajasthan Municipalities (Election) Rules, 1994

(b)whose nomination has been found valid on scrutiny under rule 13 and who has not with drawn his candidature under rule 16, dies;