Section 45(8)(ii) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 45(8)(ii) in Rajasthan Co-operative Societies Rules, 2003

(ii)Every nomination paper shall be signed by two members, whose names are included in the electoral rolls. One of the members shall sign the Form as proposer and the other as seconder for the nomination. The nomination paper shall also contain a declaration signed by the candidate proposed for election to the effect that he is willing to contest the election:

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State of Rajasthan - Subsection

Section 45(8)(ii) in Rajasthan Co-operative Societies Rules, 2003