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[Cites 0, Cited by 0] [Section 41(9)] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(9)(c) in The Chhattisgarh Co-operative Societies Rules, 1962

(c)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a material character nor shall it be rejected on the ground of any irregularity in respect of a nomination form, if the candidate has been duly nominated by means of another nomination form, in respect of which no irregularity has been committed;