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State of Madhya Pradesh - Section

Section 5 in M.P. Paramedical Council (Election of Members) Regulations, 2001

5.

(1)Any person, whose name is not entered in the voters list or is entered in an incorrect place or with incorrect particulars or any person whose name is entered in the list and who objects to the inclusion of his own name or the name of any person in that list, may prefer a claim or objection by delivering to the Registrar of the Council an application in writing not later than 3 O'clock in the afternoon of the 30th day from the date of the notice under clause (1) of Regulation 4 and no claim or objection received after that time shall be entertained.
(2)A claim or objection shall be accompanied by any documents on which the claimant or objector relies.