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Citedby 16 docs - [View All]
Tejaram Gahlot vs Pukhraj Kalani And Ors. on 11 October, 1972
Keshav Laxman Borkar vs Devrao Laxman Anande on 30 September, 1959
Gulabchand Palliwal vs Govind Sahai And Ors. on 9 December, 1963
N. T. Veluswami Thevar, vs G. Raja Nainar And Others on 24 November, 1958
Chaturbhuj Chunnilal vs Election Tribunal, Kanpur And ... on 26 March, 1958

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[Section 36] [Complete Act]
Central Government Act
Section 36(8) in The Representation Of The People Act, 1951.
(8) Immediately after all the nomination papers have been scrutinized and decisions accepting or rejecting the same have been recorded, the returning officer shall prepare a list of validly nominated Candidates, that is to say, candidates whose nominations have been found valid, and affix it to his notice board.]