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State of Jharkhand - Section

Section 8 in The Jharkhand Agricultural Produce Markets Rules, 2000

8. Notice to elect.

- Not less than forty-five days before the date fixed for the election, the Election Officer shall cause a notice to be published in newspaper circulating in the market area or in the manner he deems fit and cause copies of such notice pasted in conspicuous places in the market area, stating-
(a)the number of persons to be elected;
(b)the date on which, the place at which and the hours between which nomination papers shall be presented to him, which date shall not be less than fourteen days from the date of publication of the notice;
(c)the date on which scrutiny of nomination papers shall be made;
(d)the date on which and the place or places at which the votes of the election shall be taken, if there be a poll, and hours during which the poll shall be taken; and
(e)the day on which and the place and hour at which the votes shall be counted.