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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(1)The Returning Officer shall by notice in Form II publish in the official Gazette and on the notice board at the Office of the Board appoint for every election in respect of each of the constituencies referred to in clause (b) of sub-section (3) of section 3,-
(a)the last date for making nominations which shall be a date not later than the eighth day after the date of publication of the notice in the official Gazette;
(b)a date for the scrutiny of nominations which shall be a date not later than the third day after the last date for making the nominations;
(c)the last date for the withdrawal of the nominations which shall be the third day after the date of the scrutiny of nominations; and
(d)the date or dates on, and the place or places at, which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the seventh day after the last date for the withdrawal of the nomination;
(e)the date or dates on, and the place or places at, which the votes will be counted.