1 [ 30. Appointment of dates for nominations, etc .--As soon as the notification calling upon a constituency to elect a member or members is issued, the Election Commission shall, by notification in the Official Gazette, appoint (a) the last date for making nominations, which shall be the 2 [seventh day] after the date of publication of the first mentioned notification or, if that day is a public holiday, the next succeeding day which is not a public holiday; (b) the date for the scrutiny of nominations, which shall be 3 [the day immediately following] the last date for making nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday; (c) the last date for the withdrawal of candidatures, which shall be 4 [the second day] after the date for the scrutiny of nominations or, if that day is a public holiday, the next succeeding day which is not a public holiday; (d) the date or dates on which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the 5 [fourteenth day] after the last date for the withdrawal of candidatures; and (e) the date before which the election shall be completed. 6 * * * * *Open in Lexace · Ask the AI about this section
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