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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in Nagpur rules Relating to the Election of Councillors

(1)On or before the date appointed for the nomination of candidates, each candidate shall, either in person or by the proposer and seconder together, between the hours of 11 o'clock in the forenoon and 3 o'clock in the afternoon, deliver to the Returning Officer a nomination paper completed in the form appended and subscribed by the candidate himself as assenting to the nomination and by two duly qualified electors as proposer and seconder. A duly qualified elector shall not subscribe as proposer or seconder to more than one nomination paper.