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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(5) in Haryana Municipal Corporation Election Rules, 1994

(5)On the presentation of nomination paper, the Returning Officer shall satisfy himself that the names, electoral roll numbers of the candidate and his proposer as entered in the nomination paper are the same as those entered in the roll :Provided that the Returning Officer may -
(a)permit any clerical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them in conFormity with the corresponding entries in the roll; and
(b)where necessary direct that any clerical or printing error in the said entries shall be overlooked.