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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)At the time appointed for scrutiny of nominations, the candidate or his proposer may attend at such place and time as is specified in the notice for the scrutiny of nomination papers and the returning officer shall give such person all reasonable facilities to examine the nomination papers of all the candidates which have been received as aforesaid.