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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(a) in The Sikh Gurdwaras Board Election Rules, 1959

(a)on or before the date fixed for the nomination of candidates under the provisions of rule 13, between the hours of 11 O'clock in the forenoon and 3 O'clock in the afternoon, he shall deliver, either in person or by his proposer or by an agent appointed by authority in writing, signed by the candidate and verified by a magistrate, sub-registrar, sarpanch, nayaye pradhan, lambardar or member of Legislature or local body to the returning officer or any other officer appointed by him in this behalf a nomination paper completed in form IV and subscribed by the candidate himself as assenting to the nomination and by one person as proposer, whose name is included in the roll of the constituency concerned published under the provisions of rule 11;