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5D. Notice of nominations and the time and place for their scrutiny.-

On the presentation of a nomination paper, the Returning Officer shall-

(a) sign thereon a certificate stating the date and time of presentation of the nomination paper and enter thereon its serial number;

(b) inform the person or persons presenting the nomination paper of the date, time and place fixed for the scrutiny of nominations; and

(c) cause to be affixed in some conspicuous place in his office a copy of the nomination paper as certified and numbered under clause (a).



Presidential and Vice-Presidential Elections Act, 1952 Back




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