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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(7) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(7)For purposes of this rule, the production of a certified copy of any entry made in the list of electors of the relevant constituency by a candidate/proposer shall be conclusive evidence of the right of any elector named in that entry to stand for elector unless it is proved that the candidate is otherwise disqualified.