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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(5) in Himachal Pradesh Municipal Election Rules, 2015

(5)After the expiry of the time given for filing the nomination, the Presiding Officer shall undertake scrutiny of the nominations and accept the candidature of such candidates who are validly nominated after rejecting invalid nominations.