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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3) in Rajasthan Co-operative Societies Rules, 2003

(3)The nomination papers shall be presented to the Election Officer at the meeting in the Form "C". The Election Officer shall decide the objections, if any, which may be made at the time specified therefore, after making such summary enquiry as he thinks necessary, announce the name or names of the eligible candidate or candidates.