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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(3) in U.P. State Co-operative Societies Election Rules, 2014

(3)The candidate shall present his nomination to the Election Officer in person or through his authorized agent and any entry thereof shall be made by the Election Officer in the register strictly in chronological order and he shall also acknowledge it and receipt of Form-K shall be given to the concerning candidate or his nominated agent:Provided that proposal and seconder to the nomination shall be a voter other than the candidate himself of the same constituency.