Section 33(1)(a) in The Representation of the People Act, 1951

[Cites 0, Cited by 1] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(a) in The Representation of the People Act, 1951

(a)of section 30 each candidate shall, either in person or by his proposer, between the hours of eleven O’clock in the forenoon and three o’clock in the afternoon deliver to the returning officer at the place specified in this behalf in the notice issued under section 31 a nomination paper completed in the prescribed form and signed by the candidate and by an elector of the constituency as proposer:

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Union of India - Subsection

Section 33(1)(a) in The Representation of the People Act, 1951