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Union of India - Section

Section 12 in The Indian Medical Council, Rules, 1957

12. Nomination papers

(1)Each nomination paper shall be subscribed by two electors as proposer and seconder:Provided that no elector shall subscribe more nominations than one;Provided further that if more than one nomination paper be subscribed by the same elector, the nomination paper first received by the Returning Officer shall, if otherwise in order, be held to be valid and if more than one nomination paper signed by the same elector be received simultaneously by the Returning Officer, all such nomination papers shall be held to be invalid.
(2)On receipt of each nomination paper, the Returning Officer shall forthwith endorse thereupon the date and hour of receipt.