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

State of Maharashtra - Subsection

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

(c)every nomination paper subscribed [and signed] [The words 'and signed' were inserted by Bombay 1 of 1946, Section 9(b).] as aforesaid must be delivered at the [the office of the State Election Commissioner] [These words were substituted for the words 'the Commissioner's office' by Maharashtra 41 of 1994, Section 19(b).] before five o'clock in the afternoon of the day fixed for the election;