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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(8) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(8)Immediately, after all the nomination papers have been scrutinized and decision accepting or rejecting the same have been recorded, the returning officer shall, subject to the provisions of rule 31 prepare a list of validly nominated candidates whose nomination have been found valid in Form '7' and cause it to be affixed on the notice board and shall also record the date on which, and the time at which, the list was so affixed.