Section 8(4) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(4)Every nomination paper duly completed and signed by the candidate, the proposer and the seconder shall be sent by post or otherwise, so as to reach the Returning Officer on or before the date and time fixed under clause (a) of [sub-ru1e(1)] [Substituted by G.N. of 21.3.1985.] of rule 7. Any nomination paper, received after the time so fixed shall be rejected. The Returning Officer shall immediately on receipt of a nomination paper record thereon the date and the time of its receipt by him.
