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Union of India - Section

Section 14 in The Indian Medical Council, Rules, 1957

14. Scrutiny of nomination paper

(1)On the date and the time appointed by the Returning Officer for the Scrutiny of the nomination papers, the candidates and the proporser and seconder of each candidate may attend the office of the Returning Officer, who shall allow them to examine the nomination papers of all the candidates which have been received by him as aforesaid.
(2)The Returning Officer shall examine the nomination papers and decide all questions which may arise as to the validity of any nomination and his decision thereon shall be final.