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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4)(ii) in The Orissa Ayurvedic Medicine Rules, 1960

(ii)If a candidate is not elected and if the number of invalid votes recorded in his favour is less than one-fourth of the total number at valid votes recorded separately either for the Council or the Faculty from that electorate, as the case may be, the deposit shall be forfeited to the Council.