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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Medical Rules, 1957

(2)He shall examine each nomination paper and shall record on it his decision accepting or rejecting the same, and if a nomination paper is rejected, shall state in brief his reasons for such rejection e.g. that it does not comply with the requirements of any particular rule or that it has arrived after the latest date and time fixed for the receipt of nomination.