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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[The State Election Commissioner] [These words were substituted for the words 'The Commissioner' by Maharashtra 41 of 1994, Section 19(a).] shall provide printed forms of nomination papers and any person entitled to vote at the election shall be supplied, at any time, within seven days previous to the day fixed for the election [and upto 4 p.m. on the date of election,] [These words were inserted by Bombay 1 of 1925, Section 7(a).] with as many such forms as may be required, free of charge;