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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(6) in The Rajasthan Municipalities (Election) Rules, 1994

(6)Every nomination paper subscribed and signed as aforesaid must be delivered to returning officer in person by the candidate [or any of the proposers between 10.30 A.M. to 3.00 P.M.] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] of the days fixed for the nomination of candidates at the place specified in this behalf in the notice issued by the returning officer under rule 11;